- Unless otherwise expressly provided, no court shall take cognizance of any offence punishable under this Act or any rule or any bye-law except on the complaint of, or upon information received from the committee or its Executive Officer or some person authorized by the committee or by the Executive Officer in this behalf.Explanation. - The committee or its Executive Officer may authorize any person and shall be deemed to have authorized any person appointed to this end by the State Government to make complaints or give information, without previous reference to the committee, either generally in regard to all offences against this Act and the rules or bye-laws, or particularly in regard only to specified offences or offences of a specified class. The person authorized may be authorized by office, if he is President, Vice-President, Health Officer or Secretary of the committee, or officer-in-charge of a police station, in other cases the authority must be personal. The authority must in all cases be in writing, and may at any time be cancelled by the committee.
