180. Prosecutions to be instituted only with the sanction of the District Registrar.
- No prosecution shall be instituted by a Sub-Registrar without the concurrence of the District Registrar of the district. Any offence punishable under section 82 of the Act coming to the notice of a Sub-Registrar, in his official capacity, as provided in section 83 should be made the subject of a full complete report to the District Registrar accompanied by the written statement of the principals or witnesses, if any, where evidence would be materials to the consideration or the prosecution of the case. On receipt of such a report by the District Registrar with or without further enquiry as may be necessary, the advisability or otherwise of sanctioning the prosecution will be considered: and if prosecution is determined on the District Magistrate should be addressed in the usual way and the service of the District Government Pleader requisitioned. On the termination of the proceedings, the file of the case should be sent for, for the purpose, if the result has been an acquittal, of deciding whether any further action is necessary in the ends of justice, or. if the result has been a conviction, of preparing the final report to be made to the Inspector-General with copy of judgment.
