Section 72(a) in The Standards Of Weights And Measures Act, 1976
(a)[ no Court shall take cognizance of an offence punishable under this Act except upon a complaint, in writing, made by [Substituted by Act 75 of 1986, Section 2 (w.e.f. 1.7.1987).](i)the Director;(ii)any other authorised officer;(iii)any person aggrieved; or(iv)a recognised consumer association whether the person aggrieved is a member of such association or not.
