Section 12 in The United Provinces Control of Supplies (Temporary Powers) Act, 1947
12. Cognizance of offences.
- No Court shall take cognizance of any offence punishable under this Act, except on a report in writing of the facts constituting such offence made by a person who is a public servant as defined in Section 21 of the. Indian Penal Code, 1860 (Act XLV of 1860).
