Section 32(2) in The Bureau Of Indian Standards Act, 2016
(2)No court shall take cognizance of any offence punishable under this Act save on a complaint made by--(a)or under the authority of the Bureau; or(b)any police officer, not below the rank of deputy superintendent of police or equivalent; or(c)any authority notified under sub-section (2) of section 16; or(d)any officer empowered under the authority of the Government; or(e)any consumer; or(f)any association.
