Section 23 in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
23. Institution of proceedings.
(1)No prosecution shall be instituted under this Act except upon complaint made by or under authority from the Cane Commissioner or the district Magistrate.(2)On the application of a person accused of an offence under this Act, the Cane Commissioner or the District Magistrate with the previous offence by levying a composition fee not exceeding the fine which could be imposed for such offence.(3)No Court inferior to that of a Magistrate of the second class shall try any offence against this Act or any order or rule made thereunder.
