Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] NCT Delhi - Section Section 12 in The Delhi fire Prevention and Fire Safety Act, 1986 12. Sanction of prosecution.- No court shall proceed to the trial of an offence under this Act, except on the complaint of, or upon information received from the nominated authority.
