Section 49 in The Delhi Development Authority Act, 1957
49. Sanction of prosecution.
- [(1)] [Section 49 renumbered as sub-sec (1) by Act 56 of 1963, w.e.f. 30.12.1963.] No prosecution for any offence punishable under this Act [other than an offence referred to in sub-section (2)] [Inserted by Act 56 of 1963, w.e.f. 30.12.1963.] shall be instituted except with the previous sanction of the Authority, or, as the case may be, the authority concerned or any officer authorised by the Authority or such local authority in this behalf.(2)[ No prosecution for any offence for failure to comply with the order of the officer referred to in sub-section (3) of section 31 and punishable under sub-section (5) of that section shall be instituted except, with the previous sanction of the [Lieutenant Governor] [Inserted by Act 56 of 1963, section 23] or any officer authorised by him in this behalf;] [Inserted by Act 56 of 1963, section 23 (w.e.f. 30-12-1963)]
