Section 16 in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
16. Cognizance and investigation of offences.
(1)All offences under this Act shall be cognizable and non-bailable.(2)All offences under this Act shall be investigated by the Police Officer not below the rank of Inspector.(3)Offences under this Act committed or abetted or attempted or designed to be committed shall only be registered under the written permission by the Superintendent of Police of that district.(4)No Court shall take cognizance of any such offence except on the report of District Magistrate of that area or district.
