Section 15(2) in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959
(2)No court shall take cognizance of [an offence other than a cognizable offence] [Substituted by Act 29 of 1969 w.e.f. 22.12.1969.] under this Act except on a complaint in writing of an officer empowered by the Government in this behalf.
