- No civil court shall try any suit against the Government or any Collector or officer of the Excise or Police Department or a mauzadar in respect of anything done or alleged to have been done in pursuance of this Act, except with the previous sanction of the State Government, no Magistrate shall take cognizance of any charge made against any person under this Act, unless the suit or prosecution is instituted within one year in the case of a suit and six months in the case of a prosecution after the date of the act complained of.
