Section 50 in The Rajasthan Minor Mineral Concession Rules, 1986
50. Offence cognizable only on written complaint.
- No court shall take cognizance of any offence punishable under these rules except upon a complaint in writing made by a person [not below the rank of Mines Forman, (Grade-II)/Surveyor.] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011]Provided that [Mines Forman, Grade-I/Grade-II or Sr. Surveyor/Surveyor] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] shall obtain prior approval of the Superintending Mining Engineer/Superintending Mining Engineer (Vigilance)/Mining Engineer/Mining Engineer (Vigilance)/Assistant Superintending Mining Engineer/Superintending Mining Engineer (Vigilance)/ Mining Engineer/Mining Engineer (Vigilance)/Assistant Mining Engineer/Assistant Mining Engineer (Vigilance) before filing any complaint.
