Section 467 — Prosecutions.

1 [467. Prosecutions.--- Save as otherwise provided in this Act, no court shall proceed to the trial of any offence,--- (a) under sub-section (5) of section 313 or section 332 or sub-section (1) of section 333 or sub-section (1) of section 334 or section 343 or section 344 or section 345 or section 347 except on the complaint of or upon information received from, such officer of 2 [ 3 [the Corporation]], not being below the rank of a Deputy Commissioner, as may be appointed by the Administrator; (b) under sub-section (1) of section 317 or sub-section (1) of section 320 or sub-section (1) of section 321 or sub-section (1) of section 325 or section 339, if any such offence was committed in relation to any street which is a public street, except on the complaint of, or upon information received from, such officer of 2 [ 3 [the Corporation]], not being below the rank of a Deputy Commissioner, as may be appointed by the Administrator; (c) other than those specified in clauses (a) and (b) , except on the complaint of, or upon information received from, 4 [the Commissioner, or a person authorised by him] by a general or special order in this behalf.]

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