LexSection 61 — Cognizance of offences.
The Biological Diversity Act, 2002
No Court shall take cognizance of any offence under this Act except on a 1 [written complaint] made by-- (a) the Central Government or any authority or officer authorised in this behalf by that Government; or (b) 2 [any person or a benefit claimer] who has given notice of not less than thirty days in the prescribed manner, of such offence and of his intention to make a complaint, to the Central Government or the authority or officer authorised as aforesaid.Open in Lexace · Ask the AI about this section