Section 26 in Jharkhand Control of Crimes Act, 2002
26. Cognizance of offence.
- No Magistrate shall take cognizance of an offence punishable under the Act, except-(a)upon a report in writing of the facts constituting such offences made by a Police Officer not below the rank of Deputy Superintendent of Police; or(b)upon information received from any person other than a police, or from any gazetted officer that such offence has been committed.
