Section 18 in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
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 any Forest Officer not below the rank of a [Officer-in-charge of forest division] [Substituted for 'Divisional Forest Officer' by M.P. Act No. 11 of 2009.] or any other officer as may be authorised by the State Government in this behalf.
