Section 29 in The Maharashtra Acupuncture System of Therapy Act, 2015
29. Cognizance of offences.
(1)Offences under sections 24, 25, 26 and 27 shall be cognizable and non-bailable.(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), no Court shall take cognizance of an offence punishable under this Act except upon a complaint, in writing, made by a person authorized in this behalf by the Council.
