Section 15 in Tamil Nadu Drugs (Control) Act, 1949
15. Procedure.
(1)No person shall investigate any offence under this Act, unless he is-(a)a Police Officer of or above the rank of an Inspector of Police, or(b)an officer of any department other than the Police who is authorized in this behalf by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government by notification in the Gazette.(2)No prosecution for any offence punishable under this Act shall be instituted except with the previous sanction of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or such officer as they may, by notification in the Gazette, authorise in this behalf.
