Section 25 in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
25. [ Cognizance of offences. [Substituted by Act No. 15 of 2013, dated 7.3.2013]
(1)The Court having jurisdiction may, upon a written complaint by an officer referred to in section 23 or of a Geologist of the Mining and Geology Department or upon a police report under sub-section (2) of section 173 of the Code of Criminal Procedure, 1973 (Central Act of 1974), constituting an offence under this Act, take cognizance of such offence.(2)Where an officer referred to under sub-section (1) is satisfied that an offence under this Act has been committed, he shall as soon as may be file a complaint relating to that before the Magistrate Court having jurisdiction].
