Section 15 in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
15. Cognizance of offences.
- No Court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence, made by a person who is a public servant as defined in section 21 of the Indian Penal Code (Central Act XLV of 1860).
