Section 24 in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
24. Cognizance of Offence.
(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973, no court inferior to that of Judicial Magistrate of the first class shall try any offence under this Act, except with the previous sanction of the State Government and on a complaint made by, -(a)the Authority State Vigilance Committee, or a District Vigilance Committee or any officer authorised in this behalf by the State Government;(b)any person who has given notice of not less than sixty days, in the manner prescribed, to the Authority or the State Vigilance Committee or any District Vigilance Committee or an officer authorised as aforesaid, of the alleged offence and of his intention to make a complaint to the court.(2)Where a complaint has been made under clause (b) of sub-section (1) the Court may, on demand by such a person direct the Authority or the State Vigilance Committee or the District Vigilance Committee to make available the relevant records in its possession to that person :Provided that the Authority or Committee concerned may refuse to make any such record available to such person if the same is, in its opinion, against the public interest.
