Section 18 in The Public Liability Insurance Act, 1991
18. Cognizance of offences
.No Court shall take cognizance of any offence under this Act except on a complaint made by(a)the Central Government or any authority or officer authorised in this behalf by that Government; or(b)any person who has given notice of not less than sixty days in the manner prescribed, of the alleged offence and of his intention to make a complaint, to the Central Government or the authority or officer authorised as aforesaid.
