Section 55 — Cognizance of offences.

1 [55. Cognizance of offences. -- No court shall take cognizance of any offence against this Act on the complaint of any person other than-- (a) the Director of Wild Life Preservation or any other officer authorised in this behalf by the Central Government; or 2 [(aa) the Member-Secretary, Central Zoo Authority in matters relating to violation of the provisions of Chapter IVA; or] 3 [(ab) Member-Secretary, Tiger Conservation Authority; or] (ac) Director of the concerned tiger reserve; or 4 [(ad) the Management Authority or any officer, including an officer of the Wild Life Crime Control Bureau, authorised in this behalf by the Central Government; or] (b) the Chief Wild Life Warden, or any other officer authorised in this behalf by the State Government 5 [subject to such conditions as may be specified by that Government]; or 5 [(bb) the officer-in-charge of the zoo in respect of violation of provisions of section 38J; or] (c) any person who has given notice of not less than sixty days, in the manner prescribed, of the alleged offence and of his intention to make a complaint, to the Central Government or the State Government or the officer authorised as aforesaid.]. (b) the Chief Wild Life Warden, or any other officer authorised in this behalf by the State Government 6 [subject to such conditions as may be specified by that Government]; or 7 [(bb) the officer-in-charge of the zoo in respect of violation of provisions of section 38J; or] (c) any person who has given notice of not less than sixty days, in the manner prescribed, of the alleged offence and of his intention to make a complaint, to the Central Government or the State Government or the officer authorised as aforesaid.]

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