(1)No Court shall take cognizance of any offence under section 132, section 133, section 134 or [section 135 or section 135-A] [ Substituted by Act 29 of 2006, Section 32, for " Section 135" (w.e.f. 13.7.2006).], except with the previous sanction of the [Commissioner of Customs] [ Substituted by Act 22 of 1995, Section 51, for " Collector of Customs" (w.e.f. 26.5.1995).].
