Section 51 in The M.P. Shops and Establishments Act, 1958
51. Cognizance of offences.
(1)No prosecution under this Act or the rules or orders made thereunder shall be instituted except by an Inspector and except with the previous sanction of local authority or any officer authorised by the Government in that behalf.(2)[ x x x] [Omitted by M.P. Act No. 10 of 1982.]
