Section 33A in The Punjab Shops and Commercial Establishments Act, 1958
33A. [ Cognizance of offences. - No Court shall take cognizane of any offence punishable under this Act or any rule made thereunder or of the abetement of, or attempt to commit, such offence, save on a complaint made by the employee concerned or by such officer as may be authorised in writing in this behalf by the Government.] [New section 33-A inserted by Punjab Act No. 1 of 1964, Section 18.]
