19. COGNIZANCE OF OFFENCES. No Court shall take cognizance of any offence under this Act except on a complaint made by - (a) The Central Government or any authority or officer authorised in this behalf by that Government; or (b) 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 authority or officer authorised as aforesaid.