Section 196 in The Code of Criminal Procedure, 1989 (1933 A. D.)
196. Prosecution for offences against the State.
- No Court shall take cognizance of any offence punishable under Chapter VI or IX-A of the Ranbir Penal Code except section 127, [and section 171-F, so far as it relates to the offence of personation] [Inserted by Act IV of 1957.], or punishable under section 108-A, or section 153-A, or section 294-A, [or section 295-A] [Inserted by Act XVII of 1970.] or section 505 of the Ranbir Penal Code, unless upon made by order of, or under authority from [the Government or District Magistrate or such other officer as may be empowered by the Government in this behalf] [Substituted by Act XVIII of 1970.],
