Section 7(1) in Tamil Nadu Protection of Tanks and Eviction of Encroachment Rules, 2007
(1)If any person indulges in any of the activities prohibited in Section 8 of the Act, the officer shall on sun mote, prefer a complaint in writing against such person before a Metropolitan Magistrate or a Judicial Magistrate of first class, as the case may be, for punishment as specified in Section 8 of the Act and no Court shall take cognizance of any offence punishable under this Act except upon a complaint in writing made by the officer.
