Section 6 in The Bombay Prevention of Ex-Communication Act, 1949
6. Mode of taking cognizance of offences.
- No Court shall take cognizance of an offence punishable under section 4,-(a)after the expiry of one year from the date on which the offence is alleged to have been committed, and(b)without the previous sanction of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or any officer authorised by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government not below the rank of the Commissioner of Police [in any area for which a Commissioner of Police has been appointed] [These words were substituted for the words 'in Greater Bombay' by Bombay 2 of 1960, Section 5.] and the District Magistrate elsewhere.
