Section 12 in Himachal Pradesh Road Infrastructure Protection Act, 2002
12. Offence.
(1)Any person who commits any act prohibited under section 3 or fails to perform the duties assigned under section 5 of this Act shall be punished with imprisonment of either description for a term which may extend to two years, or fine, or with both.(2)No court shall take cognizance of an offence punishable under sub-section (1) against any person, unless a complaint in writing is made by public servant authorized by the Government, by notification, in the Official Gazette.
