8. Restrictions on Court to take cognizance of offences.
(1)No Court shall take cognizance of any offence against this Act except on the complaint of a police officer, not below the rank of sub-inspector, or of any other person or class of persons authorised by the State Government in this behalf.(2)No Court shall take cognizance of any offence against this Act unless the prosecution is instituted within three months from the date on which the offence is alleged to have been committed.
