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State of Maharashtra - Section

Section 25 in The Maharashtra Opium Smoking Act

25. Cognizance of offences.

No Magistrate shall take cognizance of any offence punishable under this Act,—
(a)except on the complaint or report of the Commissioner or a Collector or any other officer duly empowered under section 12 or a Police Officer, or
(b)except upon his own knowledge or suspicion.