Section 6 in Bihar Coaching Institute (Control & Regulation) Act, 2010
6. Penalty.
(1)Under this Act, the authority shall have the power of civil courts. The authority shall have such power which is vested in the courts under Civil Procedure Code, 1908 (V of 1908) for consideration of any suit namely :-(i)To accept evidence with proof through affidavit;(ii)To summon and to enforce attendance of any person, and his examination on oath;(iii)To enforce production of records; and(iv)To award cost.(2)In case of violation of any provision of this Act or the Rules and notification issued under this Act, the Coaching Institute shall be liable to penalty as follows:-(i)Rs. 25,000/- for the first offence.(ii)Rs. 1,00,000/- shall be for the second offence.(iii)In case of proof of allegations against the coaching institute after the second offence, the registration shall be cancelled by the Committee constituted for registration, after show-cause and giving sufficient opportunity of hearing.Chapter - 4 Appellate Authority and Disposal of Complaints
