Section 8(1) in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
(1)A Special Court may take cognizance of any specified offence,-(a)upon receiving a complaint which constitutes such offence; or(b)upon a police report of such facts; or(c)upon information received from any person other than a police officer, or upon its own knowledge, that such offence has been committed.
