Section 60 in The Maharashtra Shops and Establishments Act, 1948
60. Cognisance of offences.
(1)No prosecution under this Act or the rules or orders made thereunder shall be instituted except by an Inspector and except with the previous sanction of the [District Magistrate] [Substituted for the words 'State Government' by Bombay 9 of 1951, Section 3 Second Schedule.] [Additional District Magistrate, sub-Divisional Magistrate, Commissioner of Labour, Additional Commissioner of Labour or Deputy Commissioner of Labour,] [Inserted by Maharashtra 64 of 1977, Section 20(a).] or the local authority as the case may be [or, without any such sanction, by an aggrieved person, or by a representative of the registered union of which the aggrieved person, is a member] [Inserted by Maharashtra 64 of 1977, Section 20(b).]:[Provided that any local authority may direct that the powers conferred on it by this sub-section shall, in such circumstances and subject to such condition, if any, as may be specified in the direction, be exercised by its standing committee or by any committee appointed by it in this behalf or, if such local authority is a municipal corporation, by its Municipal Commissioner, [Deputy Municipal Commissioner or Assistant Municipal Commissioner] [Added by Bombay 28 of 1952, Section 17.].](2)No court inferior to that of a [Metropolitan Magistrate or a Judicial Magistrate of the first class] [Substituted for the words 'Presidency Magistrate or a Magistrate of a second class' by Maharashtra 35 of 1986, Section 11.] shall try any offence against this Act or any rule or order made thereunder.
