Section 17 in The Esso (Acquisition Of Undertakings In India) Act, 1974
17. Cognizance of offences.
Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898), no court shall take cognizance of any offence against this Act except on a complaint, in writing, made by the Central Government or any officer authorised in this behalf by that Government.
