Section 467 in The Delhi Municipal Corporation Act, 1957
467. Prosecutions. - Save as otherwise provided in this Act, no court shall proceed to the trial of any offence,
(a)under sub-section (5) of section 313 or section 332 or sub-section (1) of section 333 or sub-section (1) of section 334 or section 343 or section 344 or section 345 or section 347 except on the complaint of or upon information received from, such officer of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] , not being below the rank of a Deputy Commissioner, as may be appointed by the Administrator;(b)under sub-section (1) of section 317 or sub-section (1) of section 320 or sub-section (1) of section 321 or sub-section (1) of section 325 or section 339, if any such offence was committed in relation to any street which is a public street, except on the complaint of, or upon information received from, such officer of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] , not being below the rank of a Deputy Commissioner as may be appointed by the Administrator;(c)other than those specified in clauses (a) and (b), except on the complaint of, or upon information received from, [the Commissioner, or a person authorised by him] [Substituted by Act 67 of 1993, section 113, for certain words (w.e.f. 1-10-1993)] by a general or special order in this behalf.
