Section 24(1) in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968
(1)No Court shall take cognizance of an offence under this Act except with the previous sanction or on the complaint of the Inspector-General or any other Police Officer (not below the rank of Commandant [or Deputy Commandant] [Inserted by M.P. Act No. 28 of 1987.]) authorised by him in this behalf.
