Section 25(3) in Uttarakhand Benami Transactions (Prohibition) Act, 2016
(3)The Special Court shall not take cognizance of any offence punishable under this Act except upon a complaint in writing made by -(i)the authority; or(ii)any officer of the State Government or State Government authorised in writing in this behalf by the State Government by a general or special order made in this behalf by that Government.
