Section 14 in The Himachal Pradesh Forest Produce (Regulation of Trade) Act, 1982
14. Cognizance of offences.
- No court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence made by any Forest Officer not below the rank of the Divisional Forest Officer or any other officer as may be authorised by the State Government in this behalf.
