(2)No officer or employee of the Municipality shall, permit any person to encroach upon or abet in encroachment upon any property specified in sub-section (1) of section 333.Provided that no court shall take cognisance against such employees of the offence under this sub-section, except with the previous sanction of the Municipality.No investigation of an offence for contravention of the provisions of the sub-section (1) of section 333 or of sub-section (2) of this section, as the case may be, shall be made by an officer belong the rank of a Deputy Superintendent of Police.Chapter - II Buildings - Procedure
