Section 112 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
112. Trial of offences.
(1)No offence under this Act, or any rule or regulation or bye-laws made thereunder, shall be tried by a court inferior to the court of a Metropolitan Magistrate.(2)No prosecution under this Act, shall be instituted except by the Director or any officer authorised by him in that behalf or by Vice-Chairman or by any other person duly authorised by the Board or the Marketing Committee, as the case may be, in that behalf.(3)No court shall take cognizance of any offence under this Act or any rule, order, regulation or bye-laws made thereunder, unless complaint thereof is made within six months from the date on which the alleged commission of the offence come to the knowledge of the Director, officer, Vice-Chairman or person referred to in sub-section (2).(4)All fines received by a Court from an offender shall be credited to the Market Development Fund or the market Fund, as the case may be.
