Section 19 in Kottayam Electric Supply Agency (Undertaking) Acquisition Act, 1980
19. Cognizance of offences.
(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), no court shall take cognizance of any offence against this Act except on a complaint in writing made by the Government or any officer authorised in that behalf by the Government.(2)Notwithstanding anything contained section 29 on the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), it shall be lawful for any Magistrate of the First Class specially empowered by the Government in this behalf, to impose a sentence of fine exceeding fie thousand rupees when awarding punishment under section 14.
