Section 11(2) in The Rajasthan Agricultural Pests and Diseases Act, 1951
(2)No prosecution under this Act shall be commenced without the previous sanction of the Collector or other Officer authorised by the [State Government] [Substituted by section 4 of the Rajasthan Act No.27 of 1957, published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 13-8-57.] in this behalf nor after three months from the date of the commission of the alleged offence.
