Section 6(b) in The Bombay Prevention of Ex-Communication Act, 1949
(b)without the previous sanction of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or any officer authorised by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government not below the rank of the Commissioner of Police [in any area for which a Commissioner of Police has been appointed] [These words were substituted for the words 'in Greater Bombay' by Bombay 2 of 1960, Section 5.] and the District Magistrate elsewhere.
