Section 197A in The Code of Criminal Procedure, 1989 (1933 A. D.)
197A. [ Prosecution of Rulers of former Indian States. [Section 197-A inserted by Act XXVII of 1957.]
(1)in this section-(a)"former Indian State" means any such Indian State as the Government of India may, by notification in the official Gazette, specify for the purposes of this section ;"Ruler" in relation to a former Indian State, means the person who for the time being is recognised by the President as the Ruler of that State for the purposes of the Constitution of India.(2)No Court shall take cognizance of any offence alleged to have been committed by the Ruler of a former Indian State except with the previous sanction of the Government of India.(3)The provisions of sub-section (2) of section 197 shall apply in relation to the prosecution and trial of the Ruler of a former Indian State as they apply in relation to the prosecution and trial of a Judge].
