64. Cognizance of certain offences.—
No court shall take cognizance—
(a) of an offence under section 56 or section 57 except on the complaint in writing made by the
registered proprietor or the registered user of a layout-design in respect of which the offence has been
committed;
(b) of an offence under section 58 or section 59 except on complaint in writing made by the
Registrar or any officer authorised by him in writing.