Section 42(3) in The Bengal Money-Lenders Act, 1940
(3)The [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order. 1950.] Registrar may order the withdrawal of a complaint made under sub-section (2), and, if he does so, shall forward a .copy of such order to the Court, and upon receipt thereof by the Court, no further proceedings shall be taken on the complaint.
