Section 33 in Himachal Pradesh Shops and Commercial Establishments Act, 1969
33. Cognizance of offence.
- No court shall take cognizance of any offence punishable under this Act or any rule made thereunder save on a complaint made by the employee concerned or [by an officer not below the rank of Assistant Chief Inspector] [Substituted for the words 'by the Chief Inspector' vide H.P. Act No. 27 of 2012.] appointed under this Act or by an Inspector having jurisdiction over the area in which the establishment is situated.
