Section 23 in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
23. Cognizances of offences under this Act
(1)No court inferior to that of Metropolitan Magistrate shall takecongnizance of any offence under this Act.(2)No court shall take congnizance of any offence under this Actexcept on a complaint filed by the appropriate authority or any officer authorizedby him in this behalf.(3)All offences under this Act will be non-cognizable and bailable.
