Section 28 in The Pre-Natal Diagnostic Techniques (Regulation And Prevention of misuse) Act, 1994
28. Cognizance of offences.
(1)No court shall take cognizance of an offence under this Act except on a complaint made by--(a)the Appropriate Authority concerned, or any officer authorised in this behalf by the Central Government or State Government, as the case may be, or the Appropriate Authority; or(b)a person who has given notice of not less than thirty days in the manner prescribed, to the Appropriate Authority, of the alleged offence and of his intention to make a complaint to the court. Explanation.-- For the purpose of this clause," person" includes a social organisation.(2)No court other than that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence punishable under this Act.(3)Where a complaint has been made under clause (b) of subsection (1), the court may, on demand by such person, direct the Appropriate Authority to make available copies of the relevant records in its possession to such person.
