Section 38C in The West Bengal Fire Services Act, 1950
38C. [ Court not to take cognizance of offence except on complaint. [Sections 38A to 38E inserted by W.B. Act 7 of 1996.]
- Save in the case of cognizable offences under this Act, no court shall take cognizance of an offence under this Act or the rules made thereunder except on the complaint of, or upon the information received from, the Director or any other officer authorised by him in this behalf.]
