Section 61(2) in The Foreign Exchange Regulation Act, 1973
(2)No Court shall take cognizance-(i)of any offence punishable under sub-section (2) of section 44 or sub-section (1) of section 58,-(a)where the offence is alleged to have been committed by an officer of Enforcement not lower in rank than an Assistant Director of Enforcement, except with the previous sanction of the Central Government;(b)where the offence is alleged to have been committed by an officer of Enforcement lower in rank than an Assistant Director of Enforcement, except with the previous sanction of the Director of Enforcement; or(ii)of any offence punishable under section 56 or section 57, except upon complaint in writing made by-(a)the Director of Enforcement; or(b)any officer authorised in writing in this behalf by the Director of Enforcement or the Central Government; or(c)any officer of the Reserve Bank authorised by the Reserve Bank by a general or special order:Provided that where any such offence is the contravention of any of the provisions of this Act or of any rule, direction or order made thereunder which prohibits the doing of an act without permission, no such complaint shall be made unless the person accused of the offence has been given an opportunity of showing that he had such permission.
