Section 6(1) in The Bihar Essential Services Maintenance Act, 1948
(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.
