114. Prosecution for certain offences against this Act to be in the discretion of police.
- It shall not, except in obedience to a rule, regulation or order made by the Government or by the Commissioner, be incumbent on the police to prosecute for an offence punishable under Section 84, Section 91, Sub-section (1) of Section 99, Section 100 or Section 105 when such offence has not occasioned serious mischief and has been promptly desisted from on a warning being given.
