Section 12(1) in The United Provinces District Boards Primary Education Act, 1926
(1)No Court shall take cognizance of an offence under Section 10 or Section 11 except on the complaint of or on information received from the school committee, or from such person as may be authorised by the school committee by general or special order in this behalf :Provided that the school committee or the person authorised in thus behalf shall, before instituting a prosecution against any person, cause a warning to be given to him in writing.
