Section 23 in The Punjab Plastic Carry Bags (Manufacture, Usage and Disposal) Control Act, 2005
23. Cognizance of offences.
(1)No Court shall take cognizance of any offence punishable under this Act or the rules made thereunder, except on a complaint made by the local authority or an officer authorised by the State Government in this behalf.(2)No Court inferior to that of a Judicial Magistrate of the First Class, shall try any offence punishable under this Act.
