Section 396 in The Chhattisgarh Municipal Corporation Act, 1956
396. Procedure in prosecution.
- No Magistrate shall take cognizance of any offence under this Act or under any rule or bye-law made thereunder, except on a complaint signed by the Commissioner or by any Municipal Officer or the officer-in-charge of a police station authorised by the Commissioner in this behalf either generally in regard to all such offences or particularly in regard to specific offences or offences of a special class.
