Section 38 in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976
38. Certain offences to be cognizable.
- Notwithstanding anything contained in the [Code of Criminal Procedure, 1898 (V of 1898)] [Now, Criminal Procedure Code, 1973.], an offence under clause (i) or clause (ii) of sub-section (1) of Section 36 shall be deemed to be a cognizable offence within the meaning of that Code.
