Section 6 in The Bihar Essential Services Maintenance Act, 1948
6.
(1)No Court shall take cognizance of any offence under this Act, except upon complaint in writing made by a servant of the [Government] [Substituted by para 4(a) of the A.L.O. for 'Crown'.] especially authorised in this behalf by the [State] [Substituted by A.L.O. for 'Provinicial'.] Government.(2)Notwithstanding anything contained in the [Code of Criminal Procedure, 1898] [Now Code of Criminal Procedure, 1973 (No. 2 of 1974).], an offence under this Act, shall be cognizable.
