Section 125(8) in Mizoram Cooperative Societies Act, 2006
(8)Without prejudice to the interest of either of the parties, the metropolitan magistrate or the first class magistrate shall have discretionary power to award sentence of imprisonment or fine on any person in excess of his powers conferred under the code of Criminal Procedure (Section .29). It is, however, not lawful to lodge a complaint under this chapter without the previous sanction of Registrar.
