Section 9(2) in The Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948
(2)No court shall take cognizance of any offence punishable under 2[sub-section (1)] except on a report in writing of the facts constituting such offence made by an Inspector with the previous sanction of such authority as may be specified in this behalf by the Central Government. 3[(3) No court inferior to that of a presidency magistrate or a magistrate of the first class shall try any offence punishable under sub-section (1).]
