Section 74 in The U.P. Minor Minerals (Concession) Rules, 1963
74. Cognizance of offences.
(1)No court shall take cognizance of any offence punishable under these rules except on a complaint in writing of the fact constituting such offence by the District Officer or by any officer authorised by him in this behalf.(2)No court inferior to that of a magistrate of the first class, shall try any offence under these rules.
