(1)Whoever, having the actual charge of, or control over, a child, assaults, abandons, exposes or wilfully neglects the child or causes or procures him to be assaulted, abandoned, exposed or neglected in a manner likely to cause such child necessary mental and physical suffering shall be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.(2)No court shall take cognizance of an offence punishable under sub-section (1) unless the complaint is filed with previous sanction of the State Government or an officer authorised by it in this behalf.
