Section 4(3) in The Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999
(3)The Collector of a District shall be competent to receive the complaints from his District under sub-section (1) and he shall forward the same together with his report to the Government at the earliest and shall send a copy of the complaint also to the concerned District Police Superintendent or Commissioner of Police, as the case may be, for investigation.
