Section 23 in The Jammu and Kashmir Saffron Act, 2007
23. Prosecution.
- No court shall take cognizance of any offence punishable under the Act except upon a complaint in writing made by-(i)the Government.(ii)Registering authority or any officer authorized by the Government in writing;(iii)the person aggrieved; or(iv)a recognized consumer association.Explanation. - For the purpose of this section, recognized consumer association means a voluntary consumer association registered under the Companies Act, 1956 or any other law for the time being in force.
