Section 26 in Arunachal Pradesh Water Supply Act, 2015
26. Cognizance of Offence.
(1)No court shall take cognizance of any offence punishable under this Act except on complaint filed by an officer mentioned in sub-section (7) of section 3 of this Act.(2)No court inferior to that of Judicial Magistrate of first class shall try any offence punishable under this Act.
