LexSection 16 — Certain offences to be cognizable.
The Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962
1 [16. Certain offences to be cognizable. --Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), an offence falling under sub-sections (2) , (3) and (4) of section 15 shall be deemed to be cognizable and non-bailable within the meaning of that Code.]Open in Lexace · Ask the AI about this section