Section 17 in The Punjab Wild Life Preservation Act, 1959
17. Persons who may lodge complaints.
- No court shall take cognizance of any offence under this Act, except on the complaint of a Forest Officer not below the rank of a Range Officer or a Police Officer not below the rank of a Sub-Inspector or Wild Life Officer not below the rank of an Inspector or any other person or class of persons authorized by the State Government in this behalf by notification in the Official Gazette.
