(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1898, an offence punishable under sub-section (1) of Section 17 shall be cognizable.(2)No court shall take cognizance of an offence punishable under sub-section (2) of Section 17 except on a complaint made in writing by the fair officer or by any other officer not below the rank of a Gazette Officer authorised by the Deputy Commissioner in this behalf.(3)An offence punishable under sub-section (2) of Section 17 may be tried in a summary manner.
