23. Cognizance
of offences.- (1) No prosecution for an offence punishable under this Act or any rule made
thereunder shall be instituted after the expiry of one year from the date no such
prosecution shall be instituted except by, or with the previous sanction of , the
Inspector:
Provided that in computing the period of one year aforesaid, the time, if any, taken for
the purpose of obtaining such previous sanction shall be excluded.
(2) No court inferior to that of a Presidency Magistrate or a Magistrate of the First
Class shall try any such offence. |
