(1) If the Court trying any case instituted at the instance of the Chief Inspector or of the district magistrate or of an Inspector under this Act is of opinion that the case is one which should, in lieu of a prosecution, be referred to a 6[ a Committee it may stay the criminal proceedings and report the matter to the Central Government with a view to such reference being made.

(2) On receipt of a report under sub- section (1), the Central Government may refer the case to 6[ a Committee, or may direct the Court to proceed with the trial. CHAP MISCELLANEOUS CHAPTER X MISCELLANEOUS