Section 14 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
14. Cognizance of offence
No Court shall take cognizance of any offence punishable under this Act except on a complaint in writing made by:(a)A Police Officer not below the rank of a Sub-Inspector; or(b)Any person authorized in this behalf by the Government.
