Section 30(5) in The Delhi Municipal Corporation Act, 1957
(5)No court shall take cognizance of any offence under section 24, or under section 28, or under clause (a) of sub-section (2) of this section unless there is a complaint made by order of, or under authority from, the [Election Commission]. [Substituted by Act 67 of 1993, section 25, for "Director of Municipal Elections" (w.e.f. 1-10-1993)]Power to make rules
