Section 10(1) in The M.P. Sugarcane (Purchase Tax) Act, 1961
(1)No prosecution shall be instituted under this Act except upon a complaint made by or under the authority of the [Commissioner] [Substituted by M.P. Act No. 24 of 1962.], [x x x] [Omitted by M.P. Act No. 24 of 1962.]
