Section 7 in The Essential Services (Maintenance) Ordinance, 2001
7. Penalties and procedure.
(1)Any person found guilty of an offence under this Ordinance shall be punishable with imprisonment for a term which may extend to one year and shall also be liable to fine.(2)Where the person accused of an offence under this Ordinance is a company or other body corporate, every director, manager, secretary or other officer thereof shall, unless he proves that the offence was committed without his knowledge or that he exercised due diligence to prevent the commission of the offence, be liable to the punishment provided for the offence.(3)No Court shall take cognizance of any offence under this Ordinance except upon complaint in writing made by-(i)a servant of [the Government] [Substituted by Act X of 2010 for 'His Highness'.], or(ii)any other person authorised in this behalf by the Government.(4)Notwithstanding anything contained in the Code of Criminal Procedure, an offence under this Ordinance shall be cognizable.
