Section 17 in The Punjab Cotton Ginning and Pressing Factories Act, 1953
17. Cognizance of offences.
(1)No prosecution under this Act shall be instituted except by or with the previous sanction of the District Magistrate or an [Executive Magistrate] [Substituted by Punjab Act 25 of 1964, section 2, Schedule, Part III.] of the first class specially empowered in this behalf by the State Government.(2)No offence punishable under this Act shall be tried by any Court inferior to that of a [Judicial Magistrate] [Substituted by Punjab Act 25 of 1964, section 2, Schedule, Part III.] of the first class.
