Disaster Management Act, 2005
60. Cognizance of
offences.-
No court shall take
cognizance of an offence under this Act except on a complaint made by-
a.
the
National Authority, the State Authority, the Central Government, the State
Government, the District Authority or any other authority or officer authorised
in this behalf by that Authority or Government, as the case may be; or
b.
any
person who has given notice of not less than thirty days in the manner
prescribed, of the alleged offence and his intention to make a complaint to the
National Authority, the State Authority, the Central Government, the State
Government, the District Authority or any other authority or officer authorised
as aforesaid."