- Unless otherwise expressly provided, no Court shall take cognizance of any of the offences punishable under this Act (whereof a list is given in Schedule VIII for the purpose merely of easier reference) or under any rule or bye-law, except on the complaint of, or upon information received from, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or some person authorised by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] by general or special order in this behalf.
