Section 17 in The Maharashtra Forest Produce (Regulation Of Trade) Act, 1969
17. 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 any Forest Officer not below the rank of a Divisional Forest Officer or by any other officer as may be authorised by the State Government in this behalf.
