Section 79CC(1) in The Bombay Public Trusts Act, 1950
(1)If in an inquiry under section 19 the Deputy or in an inquiry under section 51 the Assistant Charity Commissioner is of the opinion that the application on which such inquiry was commenced was either frivolous or vexatious the Deputy or Assistant Charity Commissioner or the Charity Commissioner, as the case may be, 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 as aforesaid.
