Section 132 in The Jharkhand Agricultural Produce Markets Rules, 2000
132. [ Authorities empowered to sanction prosecution. [Substituted by G.S.R. 12A dated 26.9.1993.]
- No court shall take cognizance of any provision of the Act, Rules, bye-laws or order of the Market Committee made thereunder except with the previous sanction of the Secretary of the Market Committee or Assistant Director or any officer authorised by him.] [Substituted by G.S.R. 12A dated 26.9.1993.]
