Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 61 in The Biological Diversity Act, 2002

61. 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 benefit claimer who has given notice of not less than thirty days in the prescribed manner, of such offence and of his intention to make a complaint, to the Central Government or the authority or officer authorised as aforesaid.