Section 52 in Telangana Mining Settlements Act, 1956
52. Cognizance of offences.
(1)No Court inferior to that of a Magistrate of the first class shall try any offence against this Act or any rule, bye-law or order thereunder.(2)Unless otherwise expressly provided, no court shall take cognizance of any offence punishable under this Act or any rule or bye-law made thereunder, except on the complaint of, or upon information received from the Board or any person authorised by the Board in this behalf.(3)The Board may authorise any person to make complaints or give information without previous reference to the Board, either generally in regard to all offences against this Act and any rules or bye-laws made thereunder or particularly in regard to specified offences or offences of a specified class. Such person may be authorised by virtue of this office, if he is the Chairman, Vice-Chairman, Executive Officer, Medical Officer of Health, Sanitary Inspector or any other officer appointed under section 19, or the officer in charge of a police station; in other cases the authority shall be by name. The authority shall in all cases be in writing and may, at any time, be cancelled by the Board.
