(1)No Court shall take cognizance of any offence under this Act except on a complaint made by the Authority or any officer authorised by it in this behalf.(2)No court inferior to that of a Judicial Magistrate First Class shall try any offence punishable under this Act.(3)No prosecution for offences punishable under this Act shall be instituted except with the prior sanction of an officer authorised in this behalf by the authority.
