Section 63(a) in The Standards of Weights and Measures (Enforcement) Act, 1985
(a)[ no Court shall take cognizance of an offence punishable under this Act except upon a complaint, in writing, made by-(i)the Controller;(ii)any other officer authorised in this behalf by the Controller by general or special order;(iii)any person aggrieved; or(iv)a recognised consumer association whether the person aggrieved is a member of such association or not.
