Section 13(3) in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952
(3)No court shall take cognizance of an offence punishable under section 5 or section 10 or under clause (a) of sub-section (2) of section 12 unless there is a complaint made by order of, or under authority from, the Competent Authority as referred to in sub-sections (1) and (2).
