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State of Gujarat - Section

Section 14 in Smoke-Nuisances Act, 1963

14. Cognizance of offences

A Magistrate may take cognizance of an offence against this Act only
(a)upon a complaint made by, an inspector with the previous sanction of the Commission or of a sub-committee appointed by the Commission, and
(b)within a period of three months from the date on which the alleged commission of the offence came to the knowledge of the Inspector.