Section 6 in The Bombay Prevention Of Excommunication Act, 1949.
6. Mode of taking cognizance of offence.
No Court shall fake cognizance of an offence punishable under section 4,—(a)after the expiry of one year from the date on which the offence is alleged to have been committed, and(b)without the previous sanction of the State Government or any officer authorised by the '[State] Government not below the rank of the Commissioner of Police ffin any area for which a Commissioner of Police has been appointed and the District Magistrate elsewhere.
