Section 86 in The Employees' State Insurance Act, 1948
86. Prosecutions.
(1)No prosecution under this Act shall be instituted except by or with the previous sanction of the Insurance Commissioner or of such other officer of the Corporation as may be authorised in this behalf by the Director General of the Corporation.(2)No court inferior to that of a Metropolitan Magistrate or Judicial Magistrate of the First Class shall try any offence under this Act.(3)No Court shall take cognizance of any offence under this Act except on a complaint made in writing in respect thereof.
