Section 17B in The Maharashtra Labour Welfare Fund Act, 1953
17B. Provisions relating to jurisdiction.
(1)No Court inferior to that of a [Metropolitan Magistrate or a Judicial Magistrate of the first class] [These words were substituted for the words 'Presidency Magistrate or Magistrate of the first class' by Maharashtra 10 of 1987, Section 4.] shall try any offence punishable under section 17A.(2)No prosecution for such offence shall be instituted, except by an Inspector with the previous sanction of the Welfare Commissioner.(3)No Court shall take cognisance of such offence, unless complaint thereof is made within six months of the date on which the offence is alleged to have been committed.] [Section 17A and 17B were inserted by Maharashtra 22 of 1966, Section 7.]
