(1)No prosecution in respect of any offence punishable under this Act or any enactment hereby repealed, shall be instituted without the sanction of the [Deputy Commissioner] [Substituted by Act 29 of 1962 w.e.f. 1.10.1962] or such other officer as the Government generally, or the [Deputy Commissioner] [Substituted by Act 29 of 1962 w.e.f. 1.10.1962] specially, authorizes in that behalf.
