Section 68 in Maharashtra Horticulture Development Corporation Act, 1984
68. Cognizance of offences.
(1)No court shall take cognizance of any offence punishable under this Act except on the complaint of, or upon information received from the Corporation or some person authorised by the Corporation by general or special order in this behalf.(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1973, it shall be lawful for the Metropolitan Magistrate or the Magistrate of the First Class to pass on any person convicted of an offence under this Act, a sentence of fine as provided in clause (a) read with paragraph (i) of section 67, in excess of his powers under section 29 of the said Code.
