Section 16 in The Orissa Kendu Leaves (Control of Trade) Act, 1961
16. Cognizance of Offences.
- No Court shall take cognizance of any offence punishable under this Act, except on a report in writing of the facts constituting such offence made by any Forest Officer not below the rank of a Divisional Forest Officer or by any other officer authorised in that behalf by Government.
