Section 24 in Tamil Nadu Groundwater (Development and Management) Act, 2003
24. Offences under this Act to be cognizable.
(1)Any offence punishable under this Act shall be cognizable within the meaning of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).(2)No Court shall take cognizance of any offence punishable under this Act, except upon a complaint in writing by the Authority or an officer generally or specially authorised by it in this behalf.
