Section 12 in The Rajasthan Control Of Goondas Act, 1975
12. Cognizance of Offence
No Magistrate shall take cognizance of an offence punishable under section 10, except-(a)upon a report in writing of the facts constituting such offence made by an officer-in-charge of the police station; or(b)upon information received from any person other than an officer-in-charge of the police station, or upon his own knowledge or suspicion, that such offence has been committed.
