(1)No prosecution under this Act shall be instituted except by or with the previous sanction of an inspector appointed under Section 6.(2)Every certificate as to the age of a child which has been granted by a prescribed medical authority shall for the purposes of this Act, be conclusive evidence as to the age of the child to whom it relates.(3)No Court inferior to that of a Presidency Magistrate or a Magistrate of the first class shall try any offence under this Act.
