LexSection 26 — Previous sanction of Central Government for prosecution.
The Offshore Areas Mineral (Development and Regulation) Act, 2002
No prosecution for an offence committed under t his Act shall be instituted except with the previous sanction of the Central Government or such officer or authorit y as may be authorised by the Ce ntral Government, by order in writing in this behalf.Open in Lexace · Ask the AI about this section