Report No. 43

8.20. Section 14 to be omitted.-

Section 14 of the Act declares certain offences under the Act to be cognizable. The matter can be left to be dealt with by the general provision in the Criminal Procedure Code1. As the punishment under section 10 is proposed to be increased2, section 14 is unnecessary and should be omitted.

1. Criminal Procedure Code Bill 1970, First Schedule.

2. Para. 8.13, above.