Section 12 in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
12. Offences under this Act to be cognizable.
(1)Any offence punishable under this Act shall be a cognizable offence within the meaning of the Code of Criminal Procedure, 1974 (Central Act 2 of 1974).(2)No Court shall take cognizance of any offence punishable under this Act, except upon a complaint in writing by the authority or an officer generally or specially authorised by the Government in this behalf.
