Section 196(1) in The Code of Criminal Procedure, 1973
(1)No Court shall take cognizance of -(a)any offence punishable under Chapter VI or under section 153-A, [section 295-A or sub-section (1) of section 505] [Substituted by Act 63 of 1980, Section 3, for "Section 153-B, Section 295-A or Section 505" (w.e.f. 23.9.1980).] of the Indian Penal Code (45 of 1860), or(b)a criminal conspiracy to commit such offence, or(c)any such abetment, as is described in section 108-A of the Indian Penal Code (45 of 1860), except with the previous sanction of the Central Government or of the State Government.[(1-A) No Court shall take cognizance of -(a)any offence punishable under section 153-B or sub-section (2) or sub-section (3) of section 505 of the Indian Penal Code, or(b)a criminal conspiracy to commit such offence, except with the previous sanction of the Central Government or of the State Government or of the District Magistrate.]
