Section 44 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
44. Cognisance of offence.
(1)No Court shall take cognisance of any offence punishable under this Act except with the previous sanction of the State Government or any officer authorised by it in this behalf.(2)Notwithstanding anything contained in the [Code of Criminal Procedure, 1898] [See now the Code of Criminal Procedure, 1973 (2 of 1974).]-(a)all offences punishable under this Act shall be cognisable and bailable;(b)it shall be lawful for a Presidency Magistrate or Magistrate of the First Class to pass on any person convicted of an offence under sub-section (1) of section 43 a sentence of fine as provided in that sub-section, in excess of his powers under section 32 of the said Code.
