(1)No Magistrate shall take cognizance of an offence punishable-(a)[ under Section 53, 54, 55, 61 or 61-B except on his own knowledge or suspicion or on the complaint or report of an Excise Officer; [Substituted by Assam Act No. 4 of 2018, dated 16.3.2018.](b)under 56, 57, 58, 58-A or 64 except on the complaint or report of a Collector or other officer empowered under section 42, sub-section (2) to investigate the case; or"](c)under clause (d) and (e) of Section 62 except with the sanction of the District Collector.
