Section 13J(3) in The U.P. Municipalities Act, 1916
(3)No Court shall take cognizance of any offence punishable under Section 129 or under Section 134 or under Section 134-A or under clause (a) of sub-section (2) of Section 136 unless there is a complaint made by order or under authority from the [Chief Election Officer (Urban Local Bodies)] [Substituted by U.P. Act No. 26 of 1995, for 'State Election Commission'.].
