Section 79CC in The Maharashtra Public Trusts Act, 1950
79CC. Compensatory costs for frivolous or vexatious proceedings before Charity Commissioner, etc.––
(1)If in an inquiry under the provisions of this Act, the Charity Commissioner or the Deputy or Assistant Charity Commissioner is of opinion that the application on which such inquiry was commenced was either frivolous or vexatious, the Charity Commissioner, the Deputy or as the case may be, Assistant Charity Commissioner, may at the request of the person against whom such application was made (hereinafter referred to as “the opponent”) call upon the person making the application (hereinafter referred to as “the applicant”) to show cause why the applicant should not pay compensation to the opponent and if the applicant is not present, direct the issue of a summons to him to appear and show cause aforesaid.(2)If the Deputy or Assistant Charity Commissioner or the Charity Commissioner, as the case may be, is satisfied that the application was either frivolous or vexatious he may, after recording reasons, order that compensation to such amount not exceeding five hundred rupees as he may determine be paid by the applicant to the opponent.(3)An appeal shall lie against an order awarding compensation under sub-section (2) if made by the Deputy or Assistant Charity Commissioner to the Charity Commissioner and if made by the Charity Commissioner to the Maharashtra Revenue Tribunal and the provisions of sections 70 and 71 shall mutatis mutandis apply to such appeal.
