The Terrorist and Disruptive and Activities (Prevention) Act, 1987

20-A. Cognizance of offence. -

1. (1) under this Act shall be recorded by the police without the prior approval of the District Superintendent of Police.
2. No court shall take cognizance of any offence under this Act without the previous sanction of the Inspector-General of Police, or as the case may be, the Commissioner of Police.]