LexSection 36 — Cognizance of Offences.
The Recycling of Ships Act, 2019
No court shall take cognizance of an offence under this Act except on a complaint made by-- (a) the Central Government; (b) the National Authority or an officer authorised in this behalf; or (c) the Competent Authority or an officer authorised in this behalf.Open in Lexace · Ask the AI about this section