Section 55 in The Punjab Minor Mineral Concession Rules, 1964
55. Offences congizable only on written complaint.
- No court shall take cognizance of any offence punishable under these rules except upon a complaint in writing made by the Director or any other officer authorised by him in this behalf within six months of the date on which said offence is alleged to have been committed.[56. Relaxation of rules in special cases. - The Government may relax any provision of these rules in cases where the contract/lease is to be granted to any Government company or Corporation owned or controlled by the State or Central Government.] [Substituted by Substituted by Haryana Government Notification No. GSR.92/CA.67/57/S.15/87, dated 6.11.1987.]
