Section 60 in The Konkan Irrigation Development Corporation Act, 1997
60. Authority for Prosecution.
Unless otherwise expressly provided, no Court shall take cognisance of any offence relating to property belonging to, or vested by or under this Act in the Corporation, punishable under this Act except in the complaint of, or upon infor¬mation received from the Corporation or some person authorised by the Corporation by general or special order in this behalf.
