Section 20 in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982
20. Jurisdiction.
(1)No Court inferior to that of a Judicial Magistrate of the first class shall try an offence punishable under Section 19.(2)No prosecution for such offence shall be instituted, except by an Inspector with the previous sanction of the Chairman of the Board.
