Section 28 in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/Determination (Prohibition and Regulation) Act, 2002
28. Cognizance of Offences
(1) No court shall take cognizance of an offence under this Act except on a complaint made by,(a)the Appropriate Authority concerned, or any officer authorised in this behalf by the State Government, or the Appropriate Authority; or(b)a person who has given notice of not less than thirty days in the manner prescribed, to the Appropriate Authority, of the alleged offence and of his intention to make a complaint to the court.Explanation. For the purpose of this clause, "person" includes a social organization.(2)No court other than that of a Judicial Magistrate of the first class shall try any offence punishable under this Act.(3)Where a complaint has been made under clause (b) of sub-section (1), the court may, on demand by such person, direct the Appropriate Authority to make available copies of the relevant records in its possession to such person.
