Section 68 in Bihar Hindu Religious Trusts Act, 1950
68. Offence to be bailable, compoundable and non-cognizable.
(1)No prosecution for any offence under this chapter shall be commenced except upon a complaint made by the President or any person authorised in writing in this behalf by the President.(2)No Court other than that of a Magistrate of the first class; shall try any such offence.(3)Every such offence shall be bailable and shall, notwithstanding anything to the contrary contained in the Code of Criminal Procedure, [1898 (5 of 1898)] [Now New Cr. P.C. 1973.] be compoundable by the President or by the person on whose complaint the prosecution was commenced.
