Section 6(1) in The Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006
(1)No Court shall take cognizance of an offence punishable under [the provisions of this Act] alleged to have been committed by a public servant except with the previous sanction -(a)in the case of a person who is employed in connection with the affairs of the State and is not removable from his office save by or with the sanction of the Government.(b)in the case of any other person of the authority competent to remove him from his office -
