Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 8A in The U.P. Electricity (Duty) Act, 1952 8A. [ Cognizance of offences. [Inserted by U.P. Act No. 2 of 1971, vide Section 9.] - No court shall take cognizance of an offence under this Act except on a complaint made by such officer as may be prescribed.
