30. Cognizance of offences.—
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(1) No court shall take cognizance of any offence under this Act
except on a complaint made by—
(a) the Central Government or any authority or officer authorised in this behalf by that
Government; or
(b) any person who has given notice of not less than sixty days in such manner as may be
prescribed, of the alleged offence and of his intention to make a complaint, to the Central
Government or the authority or officer authorised as aforesaid.
(2) No court inferior to that of a Metropolitan Magistrate or, a Judicial Magistrate of the first class
shall try any offence punishable under this Act.
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