Report No. 43

63. Provision as to certain offences regarding cognizability and competent court.-

Notwithstanding anything contained in the Code of Criminal Procedure, 1971,

(a) offences under sections 21, 22, 23 and 27 shall be cognizable;

(b) the offence under section 39 shall be non-cognizable; and

(c) offences under sections 15, 16 and 39 shall be triable only by the Court of Session.