LexSection 15 — Offences to be cognizable and non-bailable.
The Prohibition of Child Marriage Act, 2006
Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), an offence punishable under this Act shall be cognizable and non-bailable. STATE AMENDMENT Karnataka Insertion of new section 15A.-- In the principal Act, after section 15, the following shall be inserted, namely:-- “15A. Police Officer to take cognizance of an offence suo-motto.-- Every Police Officer shall take cognizance of an offence committed in his jurisdiction under this Act, suo motto.” [ Vide Karnataka Act 26 of 2017, s. 7].Open in Lexace · Ask the AI about this section