Section 9 in The Maharashtra Molasses (Control) Act,1956
9. Cognizance of offences.
(a)No Court shall take cognizance of any offence punishable under this Act, except with the previous sanction of the Commissioner.(b)No Court inferior to that of a Metropolitan Magistrate or a Magistrate of the First Class shall try any offence punishable under the Act.(c)Notwithstanding anything contained in the Code of Criminal Procedures, 1973 an offence punishable under this Act shall be cognizable and bailable.
