(1)No Magistrate shall take cognizance of an offence punishable-(a)under Section 48, Section 49, or Section 59, except on his own knowledge or suspicion or on the complaint or report of an Excise Officer;(b)under Section 51, Section 52, Section 53, or Section 59 except on the complaint or report of a Collector or other officer empowered under sub-section (2) of Section 37 to investigate the case; or(c)under clause (d) of Section 57, except with the sanction of the Deputy Commissioner.
