Section 6 in Bihar Control of the use and Play of Loud Speakers Act, 1955
6. Cognizance of offence under this Act.
- No Magistrate shall take cognizance of an offence under this Act except on a complaint made by, or at the instance of, the person aggrieved by such offence or upon a report in writing made by any police officer:Provided that nothing contained in this section shall affect the provisions of the [Code of Criminal Procedure, 1973] [Substituted for old Code.] (2 of 1974), in regard to the powers of certain Magistrate to take cognizance of offences upon information received or upon their own knowledge.
