Section 17 in The Bihar Forest Produce (Regulation of Trade) Act, 1984
17. Cognizance of offence.
- No court shall take cognizance of any offence punishable under this Act except on report in writing of the facts constituting such offence made by any forest officer, not below the rank of a Divisional Forest Officer, or by any other officer as may be authorised by the Government in their behalf.
