Section 136(2) in West Bengal Co-operative Societies Act, 2006
(2)Where any person summoned under sub-section (1) fails, or refuses to produce books, accounts, documents, securities. cash or other properties specified in the summons, any Metropolitan Magistrate or Judicial Magistrate of the first class in whose jurisdiction such person resides shall, without prejudice to the penal measures provided in this Act, on a complaint from the Registrar or any person authorised by him in this behalf, issue a warrant for the production of such books, accounts, documents, securities cash or other properties to the Registrar or to such authorised person :Provided that the person authorised by the Registrar shall not make any complaint under this section without previous sanction of the Registrar.
