Section 8 in Tamil Nadu Rosewood Trees (Conservation) Act, 1994
8. Offences under this Act to be cognizable.
(1)Any offence punishable under this Act shall be a cognizable offence within the meaning of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).(2)No Court shall take cognizance of any offence punishable under this Act except upon a complaint in writing by the prescribed authority or an officer generally or specially authorised by the Government in this behalf.
