Section 16 in The United Provinces Cotton Ginning and Pressing Factories Act, 1949
16. Cognizance of offences.
(1)No prosecution under this Act shall be instituted except by or with the previous sanction of the district magistrate or a magistrate of the fist class specially empowered in this behalf by the [State Government] [Substituted by the A.O. 1950.].(2)No offence punishable under this Act shall be tried by any court inferior to that of a magistrate of the first class.
