Section 63 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
63. Cognizance of offences.
- No Court shall take cognizance of any offence punishable under this Act or any rule or any bye-laws made thereunder except on the complaint made by the Collector or the Chairman, Vice-Chairman, Secretary of the Marketing Board or by any person duly authorized by the Marketing Board in this behalf or by the State Marketing Officer.
