Section 15 in The East Punjab Drugs (Control) Act, 1949
15. Procedure.
(1)No person other than a police officer not below the rank of a Sub-Inspector of Police or other officer of corresponding rank authorised in this behalf by the [State] Government by notification, shall investigate any offence under this Act.(2)No prosecution for any offence punishable under this Act shall be instituted except with the previous sanction of the District Magistrate.
