Section 109(2) in Police Regulations, Calcutta, 1968
(2)Conspiracy to commit -(i)any non-cognizable offence except those described in (3), or(ii)a cognizable offence not punishable with death, imprisonment for life or rigorous imprisonment for a term of 2 years or upwards.In these cases the written consent of the State Government or the Commissioner or the District Magistrate empowered in this behalf, is necessary before any Court takes cognizance.
