Section 15 in The U.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972
15. Congnizance of offences.
- No court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence made by any Forest Officer not below the rank of a Divisional Forest Officer or by any other officer as may be empowered by general or special order of the State Government in that behalf.
