Section 32(1) in The Drugs And Cosmetics Act, 1940
(1)No prosecution under this Chapter shall be instituted except by—(a)an Inspector; or(b)any gazetted officer of the Central Government or a State Government authorised in writing in this behalf by the Central Government or a State Government by a general or special order made in this behalf by that Government; or(c)the person aggrieved; or(d)a recognised consumer association whether such person is a member of that association or not.
