(1)No Magistrate shall take cognizance of an offence punishable-(a)under Section 53, 54, 55 or 61 except on his own knowledge or suspicion or on the complaint or report of an Excise Officer;(b)under Section 56, 57, 58 or 64 except on the complaint or report of a Collector or other officer empowered under Section 42, sub-section (2) to investigate the case; or(c)under Clauses (d) and (e) of Section 62 except with the sanction of the Deputy Commissioner.
