33M. Cognizance of offences. – (1) No prosecution under this Chapter shall be instituted except by an Inspector [(Note: Ins. by Act 68 of 1982, sec.34 (w.e.f. 1-2-1983)) with the previous sanction of the authority specified under sub-section (4) of section 33G].

(2)   No Court inferior to that [(Note: Subs. by Act 68 of 1982, sec.34, for "of a Presidency Magistrate or of a Magistrate of the first class" (w.e.f. 1-2-1983)) of a Metropolitan Magistrate or of a Judicial Magistrate of the first class] shall try an offence punishable under this Chapter.