Section 6 in Manipur Control of the Use and Play of Loud-Speakers Act, 1976
6. Cognizance of offences under this Act.
- No Magistrate shall take cognizance of an offence under this Act except on a complaint made by, or at the instance of, the person aggrieved by such offence or upon a report in writing made by any police officers :Provided that nothing contained on this section shall effect the provisions of the Code of Criminal Procedure, 1973 (2 of 1974), in regard to the powers of certain Magistrates to the cognizance of offences upon information received or upon their own knowledge.
