Section 33(1) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(1)No prosecution for an offence punishable under this Act shall be instituted except on a complaint authorised by the District Magistrate :Provided that where the District Magistrate has improperly or illegally declined to authorise the making of a complaint, the Commissioner may, of his own motion or on application made in this behalf, direct him so to do.
