Section 5C — Institution of prosecution.
The Agricultural Produce (Grading and Marking) Act, 1937
1 [5C. Institution of prosecution.-- No court shall take cognizance of an offence punishable under this Act except upon a complaint in writing made by-- (a) the Central Government or the State Government or any officer authorised by it in writing; or (b) the person aggrieved; or (c) a recognised consumer association, whether the person aggrieved is a member of that association or not. Explanation .--For the purposes of this section, "recognised consumer association" means a voluntary consumer association registered under the Companies Act, 1956 (1 of 1956) or any other law for the time being in force.]Open in Lexace · Ask the AI about this section