Section 11 in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997
11. Cognizance of offence.
- No Court shall take cognizance of any offence punishable under this Act except on a complaint in writing made by the Licensing Officer:Provided that where any animal or bird has been seized under clause (b) of sub-section (1) of section 10 by a police officer, the Court may take cognizance of the offence on a complaint in writing directly made by such police officer:Provided further that no complaint shall be filed in cases where a penalty has been collected under sub-section (2) of sub-section (3) of section 10 or where a notified animal or bird has been sold under sub-section (4) of section 10, in relation to any offence committed for the first time.
