Transplantation of Human Organs Act, 1994
22. Cognizance of offence
(1) No court shall take cognizance of an
offence under this Act except on a complaint made by-
(a) the Appropriate
Authority concerned, or any officer authorized in this behalf by the Central
Government or the State Government or, as the case may be, the Appropriate
Authority; or
(b) a person who has
given notice of not less than sixty days, in such manner as may be prescribed,
to the Appropriate Authority concerned, of the alleged offence and of the
intention to make a complaint to the court.
(2) No court other than that of a Metropolitan
Magistrate or a Judicial Magistrate of the first class shall try any offence
punishable under this Act.
(3) Where a complaint has been made under
clause (b) or sub-section (1), the court may, on demand by such person, direct
the Appropriate Authority to make available copies of the relevant records in
its possession to such person.