Section 210(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
(1)Subject to the provisions of this Chapter, any Magistrate of the first class, and any Magistrate of the second class specially empowered in this behalf under sub-section (2), may take cognizance of any offence-(a) upon receiving a complaint of facts, including any complaint filed by a person authorised under any special law, which constitutes such offence;(b) upon a police report (submitted in any mode including electronic mode) of such facts;(c) upon information received from any person other than a police officer, or upon his own knowledge, that such offence has been committed.
