Section 132 in Rajasthan Co-operative Societies Act, 1965
132. Cognizance of offences.
(1)No court inferior to that of a Magistrate of the First Class shall try any offence under this Act.(2)Notwithstanding anything contained in the Code of Criminal Procedure, [ 1973 (Central Act 2 of 1974),] [Substituted by Rajasthan Act No. 2 of 1991 [10.1.91.]] it shall be lawful for a Magistrate of the First Class to pass a sentence of fine on any person convicted of an offence under clause (c) of section 130 as provided under section 131, in excess of his powers under section 32 of that Code.(3)No prosecution under this Act shall be lodged, except with the previous sanction of the Government in the case of an offence under clause (c) of section 130 and of the Registrar in the case of any other offence under this Act. Such sanction shall not be given, except after hearing the party concerned, by an officer authorised in this behalf by the Government by a general or special order, or by the Registrar, as the case may be.[Explanation. - For the purpose of giving sanction for prosecution for an offence under this Act, the Registrar shall not include officers on whom powers of the Registrar have been conferred under sub-section (1) of section 2 of the Rajasthan co-operative Societies Act, 1965.] [Added by Raj. Act No. 2 of 1991 [10.1.91.]]
