Section 121 in The Delhi Co-Operative Societies Act, 2003
121. Cognizance of offences.
(1)No court inferior to that of a Metropolitan Magistrate shall try any offence under this Act.(2)No prosecution shall be instituted under this Act without the previous sanction of the Registrar and such sanction shall not be given unless the person concerned has been provided a reasonable opportunity to represent his case.(3)Every offence under this Act shall, for the purposes of the Code of Criminal Procedure, 1973 (2 of 1974), be deemed to be a cognizable offence.
