Section 79 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
79. Procedure. - (1) No court shall lake cognizance of any offence punishable under this Act except on the complaint of, or upon information received from, the Board or an officer of the Board duly authorized in this behalf, within six months next after the commission of the offence.
(2)No court inferior to that of a Magistrate of the first class shall try any offence punishable under this Act.
