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State of Bihar - Section

Section 18 in The Bihar Kendu Leaves (Control of Trade) Act, 1973

18. Cognizance of offence.

- No court shall take cognizance of any offence punishable under this Act except on a complaint 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 authorised by the State Government in this behalf.