Section 60 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
60. Authority for prosecution.
Unless otherwise expressly provided, no Court shall take cognizance of any offence relating to property belonging to, or vested by or under this Act, in the Corporation, punishable under this Act except on the complaint of or upon information received from the Corporation or some person authorised by the Corporation by general or special order in this behalf.
