Section 31 — Cognizance and trial of offences.
The Insecticides Act, 1968
(1) No prosecution for an offence under this Act shall be instituted except by, or with the written consent of, the State Government or a person authorised in this behalf by the State Government. (2) No court inferior to that of a 1 [metropolitan magistrate or a judicial magistrate of the first class] shall try any offence under this Act.Open in Lexace · Ask the AI about this section
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