Section 60 in The U.P. Entertainments and Betting Tax Rules, 1981
60. Conduct of prosecution.
- All prosecutions under Chapter IV of the Act shall be conducted by the Prosecution Officer or an Assistant Prosecution Officer of the district or any other officer specially appointed by the District Magistrate where the Prosecuting or the Assistant Prosecuting Officer is not free to conduct the case :Provided that the prosecutions of routine nature may be conducted by any officer authorised to file prosecutions or any other departmental officer looking after the case on behalf of the State Government and representing the complainant in the Court.
