Section 40 in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019
40. Cognizance of offence Every offence punishable under this Act shall be triable by Judicial Magistrate of First class. No court shall take cognizance regarding the offence mention in section 37 and 38 unless a written complaint is filled by the CEO or the person specially authorized by him/her in this behalf.
