Section 82 in The Gujarat Industrial Relations Act, 1946
82. Cognizance of offence.
- No Labour Court shall take cognizance of any offence except on a complaint [of facts constituting such offence made by the person affected thereby] [These words were substituted for the words 'by the person affected of acts of constituting such offence' by Bombay 55 of 1949, section 13] [or by a representative union which is also an approved union] [These words were inserted by Gujarat 8 of 1962, section 14.], or on a report in writing by the Labour Officer.
