Section 18 in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014
18. Cognizance of offences.
- No Court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence made by a person who is a public servant as defined in section 21 of the Indian Penal Code, 1860 (Central Act No. 45 of 1860) or any person aggrieved or any recognized consumer association, whether such person is a member of that association or not.Explanation.-For the purposes of this section "recognised consumer association" means a voluntary consumer association registered as such under any law for the time being in force.
