Section 19 in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016
19. Cognizance and trail of offences.
(1)No prosecution for an offence under this Act shall be instituted without the written consent of the Authority or a person authorized in this behalf by the Authority.(2)No court inferior to that of a Metropolitan Magistrate or a Magistrate of the first class shall try any offence under this Act.
