Section 47 in The Bihar Co-operative Societies Act, 1935
47. Cognizance of offences.
(1)No Court inferior to that of a Magistrate of the second class shall try any offence under this Act.(2)[ Every offence under the Act shall, for the purpose of the Code of Criminal Procedure, 1898 (5 of 1898) be deemed to be non-cognizable except offence under section-45A (3) of this Act.] [Substituted by Notification Act 18, dated 30.4.2008.](3)No prosecution for an offence under this Act shall be instituted without the previous sanction of the Registrar, and the Registrar shall not sanction the prosecution of any person unless he has given such person an opportunity of being heard.
