Section 33 in Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955
33. Trial of offences under the Act.
(1)No court inferior to that of a Magistrate of the second class shall try any offence under this Act and the Magistrate shall not take action except upon a report received from the Registrar, or upon a complaint by any other person with the sanction in writing of the Registrar, or any other authority to whom such Registrar is subordinate, regarding such offence.The court imposing any fine under this Act may direct that the whole or any part thereof be applied in or towards payment of the cost of the proceedings.Notwithstanding anything contained in the Code of Criminal Procedure, 1898, the Registrar is authorized at any time, on receipt of such compensation as may be fixed by him, to compound any offence punishable under the foregoing provisions of this Act. Such composition shall have the effect of an acquittal of the accused.
