(1)No prosecution in respect of any offence punishable under this Act or any enactment hereby repealed, shall be instituted without the sanction of the Collector or such other officer as the Government generally, or the Collector specially, authorises in that behalf.(2)The Government, or any officer generally or specially authorized by it in this behalf, may stay such prosecution or compound any such offence.(3)The amount of any such composition shall be recoverable in the manner provided by section 46.
