Section 373 in The New Delhi Municipal Council Act, 1994
373. Prosecutions.
- Save as otherwise provided in this Act, no court shall proceed to the trial of any offence,-(a)under sub-section (5) of section 217 or section 237 or sub-section (1) of section 238 or sub-section (1) of section 239 or section 247 or section 248 or section 249 or section 252 except on the complaint of or upon information received from, such officer of the Council, not being below the rank of a Secretary as may be appointed by the Chairperson.(b)under sub-section (1) of section 221 or sub-section (1) of section 224 or sub-section (1) of section 225 or sub-section (1) of section 229 or section 244, if any such offence was committed in relation to any street which is a public street, except on the complaint of, or upon information received from, such officer of the Council, not being below the rank of a Secretary as may be appointed by the Chairperson;(c)other than those specified in clauses (a) and (b) except on the complaint of, or upon information received from the Chairperson or a person authorised by him by a general or special order in this behalf.
