Section 32 in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
32. Provisions relating to jurisdiction.
(1)No Court interior to that of a Judicial Magistrate of the first class shall try any offence punishable under Section 31.(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 cognizance of such offence unless complaint thereof is made within six months of the date on which the offence is alleged to have been committed.
