Section 60 in The Bombay Shops and Establishments Act, 1948
60. Cognizance of offences.
(1)No prosecution under this Act or the rules or orders made thereunder shall be instituted except by an Inspector and except with the previous sanction of the [District Magistrate] [These words were substituted for the words 'State Government' by Bombay 9 of 1951, section 3, Second Schedule.] or the local authority, as the case may be;[Provided that any local authority may direct that the powers conferred on it by this sub-section shall, in such circumstances and subject to such conditions, if any, as may be specified in the direction, be exercised by its standing committee or by any committee appointed by it in this behalf or, if such local authority is a municipal corporation, by its Municipal Commissioner, [or Deputy Municipal Commissioner] [This proviso was added by Bombay 28 of 1952, section 17.] [or by any other officer as may be specified in the directions.] [These words were inserted by Gujarat 26 of 1977, section 11.](2)No Court inferior to that of [***] [The words 'a Presidency Magistrate or' were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) (Third Amendment) order, 1960.] Magistrate of the second Class shall try any offence against this Act or any rule or order made thereunder.
