Section 13(2) in The West Bengal Prohibition Of Smoking And Spitting And Protection Of Health Of Non-Smokers And Minors Act, 2001.
(2)No court shall take cognizance of an offence except, on a complaint in writing by an authorised officer, or on submission of a report in writing by a police officer not below the rank of Sub-Inspector, or by an authorised representative of a recognised non-government organisation devoted to the cause of controlling tobacco use and spitting, with respect to the offences under sections 5, 6, 7, 8, 9 and 10.
