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 Kerala - Section Section 43 in Kerala Highway Protection Act, 1999 43. Cognizance of offences. - No court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence made by a highway authority or any other officer authorised by the Government in this behalf.
