Section 23 in Uttarakhand Water Management and Regulatory Act, 2013
23. Cognizance of offences.
(1)No court shall take cognizance of any offence under this Act except on a complaint in writing of an officer authorized in this behalf by the Commission.(2)An offence under this Act shall be trial by a court not lower in rank other than that of the Additional Chief Judicial Magistrate who has jurisdiction.
