Section 16 in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984
16. Cognizance of offence.
- 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 the licensing officer or any person duly authorised by the State Government or the licensing officer in this behalf.
