Section 37(1) in The Rajasthan Weights and Measures (Enforcement) Act, 1958
(1)No court shall take cognizance of an offence punishable under this Act except upon complaint in writing made by the [Controller] [Substituted by section 5 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 24.11.1961.] or any officer authorised in this behalf by the [Controller] [Substituted by section 5 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 24.11.1961.] by general or special order.
