Section 55 in The Wild Life (Protection) Act, 1972
55. Cognizance of offences. -
No Court shall take cognizance of any offence against this Act except on the complaint of any person other than-(a)the Director of Wild Life Preservation or any other officer authorised in this behalf by the Central Government; or(aa)Member-Secretary, Central Zoo Authority in matters relating to violation of the provisions of Chapter IV-A; or(ab)Member-Secretary, Tiger Conservation Authority; or(ac)Director of the concerned tiger reserve; or[(ad) the Management Authority or any officer, including an officer of the Wild Life Crime Control Bureau, authorised in this behalf by the Central Government; or](b)the Chief Wild Life Warden, or any other officer authorised in this behalf by the State Government subject to such conditions as may be specified by that Government; or(bb)the officer-in-charge of the zoo in respect of violation of provisions of section 38-J; or(c)any person who has given notice of not less than sixty days, in the manner prescribed, of the alleged offence and of his intention to make a complaint to the Central Government or the State Government or the officer authorised as aforesaid.
