Section 49(2) in The Delhi Development Authority Act, 1957
(2)[ No prosecution for any offence for failure to comply with the order of the officer referred to in sub-section (3) of section 31 and punishable under sub-section (5) of that section shall be instituted except, with the previous sanction of the [Lieutenant Governor] [Inserted by Act 56 of 1963, section 23] or any officer authorised by him in this behalf;] [Inserted by Act 56 of 1963, section 23 (w.e.f. 30-12-1963)]
