Section 119 in Arunachal Pradesh Co-operative Societies Act, 1978
119. Cognisance of offences.
(1)A Magistrate of the First Class or a Magistrate of Second Class shall try any offence under this Act.(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1973, it shall be lawful for a Magistrate of the First Class or a Magistrate of the Second Class to pass a sentence of fine on any person convicted of an offence under Clause (b) of Section 117 as provided under Section 118 in excess of his powers under Section 29 of that Code.(3)No prosecution under this Act shall be lodged, except with the previous sanction of the Government in the case of an offence under Clause (b) of Section 117 and of the Registrar in the case of any other offence under this Act. Such sanction shall not be given except after hearing the party concerned by an officer authorised in this behalf by the Government by a general or special order.
