Section 6 in The Orissa Fire-works and Loud Speakers (Regulation) Act, 1958
6. [Cognizance of offence under this Act. [Substituted vide Orissa Act 13 of 1996.]
- No Magistrate shall take cognisance of an offence under this Act except upon a report in writing made in this behalf by a Police Officer on receipt of information from the person aggrieved :Provided that nothing contained in this section shall affect the provisions of the Code of Criminal Procedure, 1898 (5 of 1898) in regard to the powers of certain Magistrates to take cognizance of offence upon their own knowledge.
