Section 151(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
(1)No prosecution against any person for any act purporting to be done under section 148, section 149 or section 150 shall be instituted in any Criminal Court except-(a) with the sanction of the Central Government where such person is an officer or member of the armed forces;(b) with the sanction of the State Government in any other case.
