Section 127(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)No proceedings shall be taken under this section against the editor, proprietor, printer or publisher of any publication registered under, and edited, printed and published in conformity with, the rules laid down in the Press and Registration of Books Act, 1867 (25 of 1867) with reference to any matter contained in such publication except by the order or under the authority of the State Government or some officer empowered by the State Government in this behalf.[Similar to Section 108 from Old CrPC-Also Refer]
