33M. Cognizance of offences.—
(1) No prosecution under this Chapter shall be instituted
except by an Inspector 5[with the previous sanction of the authority specified under
sub-section
(4) of section 33G].
(2) No Court inferior to that 6[of a Metropolitan Magistrate or of a Judicial Magistrate
of the first class] shall try an offence punishable under this Chapter.