LexSection 31 — Cognizability of offences.
The Prevention of Cruelty to Animals Act, 1960
Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898), an offence punishable under clause (l), clause (n) or clause (o) of sub-section (1) of section 11 or under section 12 shall be a cognizable offence within the meaning of that Code.Open in Lexace · Ask the AI about this section