Section 4 in Factories (Rajasthan Amendment) Act, 2014
4. Amendment of Section 105, Central Act No. 63 of 1948.
- For the existing sub-section (1) of Section 105 of the principal Act, the following shall be substituted, namely: -"(1) No Court shall take cognizance of any offence under this Act except on complaint by an Inspector with the previous sanction in writing by the State Government.".
