Section 12 in The M.P. Local Authorities (Electoral Offences) Act, 1964
12. [ Prosecution regarding certain offences. [Substituted by M.P. Act No. 7 of 1968 (w.e.f. 30-3-1968).]
(1)If the principal officer of a local authority has reasons to believe that any offence punishable under Section 5 or under clause (a) of sub-section (2) of Section 11 has been committed in reference to any election, it shall be the duty of such officer to send a report in that behalf forthwith to the Collector within whose local jurisdiction the local authority situate.(2)If on receipt of such report or otherwise the Collector is satisfied that an offence to which sub-section (1) applies has been committed within his jurisdiction, he shall cause such enquiries to be made and such prosecutions to be instituted as the circumstances of the case may appear to him to require.(3)No Court shall take cognizance of any offence punishable under Section 5 or under clause (a) of sub-section (2) of Section 11 unless there is a complaint made by order of, or under the authority from, the Collector concerned.]
