Section 5 in Tamil Nadu Judicial Proceedings (Regulation of Reports) Act, 1960
5. Offences under the Act to be cognizable.
(1)Notwithstanding anything contained in the [Code of Criminal Procedure, 18982 (Central Act V of 1898)] [See now sections 95 and 96 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).], but subject to the provisions of sub-section (2), any offence under this Act shall be deemed to be a cognizable offence within the meaning of that Code.(2)No Court shall take cognizance of any offence under this Act except with the previous sanction of the Government.(3)No Court below' that of a Presidency Magistrate or of a Magistrate of the First Class shall try any offence under this Act.
