Section 32 in The U.P. Entertainments and Betting Tax Act, 1979
32. Certain offences to be cognizable
. - Every offence [punishable under Section 24 or] [Substituted by U.P. Act No. 25 of 2009 (w.e.f. 16.6.2009) for 'punishable under'.] clause (a) of sub-section (1) of Section 26, or Section 27 or Section 29 [or Section 29-A] [Inserted by U.P. Act No. 12 of 1989 (w.e.f. 15.04.1989).] shall be cognizable :Provided that no police officer shall arrest a person for an offence under Section 27 or Section 29 [or Section 29-A] [Inserted by U.P. Act No. 12 of 1989 (w.e.f. 15.04.1989).] unless information in writing has been given to him by an officer authorised in this behalf by the State Government by Notification.
