Section 11 in Rajasthan Wild Animals and Birds Protection Act, 1951
11. Cognizance of Offence.
(1)No court inferior to that of a Magistrate of the second class shall try and offence under this Act.(2)Any police officer or any other officer or class of officers, authorised in this behalf by [State Government] [Substituted by Section 4 of the Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 13.8.1957)] may arrest without warrant any person who has committed or is suspected of having committed any offence under this Act.(3)No Court shall take cognizance of any offence under this Act, except on the complaint in writing to a Police Officer or any other officer authorised under sub-section (2) not below such rank as the [State Government] [Substituted by Section 4 of the Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Extraordinary., Part 4-A, dated 13.8.1957)] may prescribe.
