Section 44 in The Bombay Weights and Measures Act, 1932
44. Cognizance of offences.
- No prosecution under this Act shall be instituted except by or with the previous sanction of [an officer authorised under sub-section (2) of section 19 and specially empowered] [These words, brackets and figures were substitute for the words 'the Collector or any officer specially empowered by him or' by Bombay 15 of 1955, Section 27.] by Government in this behalf.
