Section 13 in The Tamil Nadu Prohibition Of Smoking And Spitting Act, 2003
13. Cognizance of offences.—
No court shall take cognizance of any offence under this Act except on a complaint in writing of an authorised officer with respect to offences under Sections 4, 5 and 8 and on a report in writing of a police officer, not below the rank of Sub-Inspector, with respect to the offences under Sections 6 and 7.
