Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Goa - Section Section 23 in The Goa Public Health Rules, 1987 23. Cognisance of offence. - No cognisance of offence shall be taken by the Magistrate unless the case is filed by the sanitary authority or local authority.
