Section 42(2) in The Bengal Money-Lenders Act, 1940
(2)No Court shall take cognizance of an offence punishable under subsection (1) except on the complaint in writing of the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order. 1950.] Registrar or a Registrar or of a person authorised in this behalf by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order. 1950.] Registrar or a Registrar.
