Section 23 in Forward Contracts (Regulation) Act, 1952
23. Certain offences to be cognizable.---
Notwithstanding anything contained in the Code of Criminal Procedure, the following offences shall be deemed to be cognizable within the meaning of that Code, namely:(a)an offence falling under sub-clause (ii) of clause (a) of Section 20 in so far as it relates to the failure to comply with any requisition made under sub-section (3) of Section 8;(b)an offence falling under clause (d) of Section 20;(c)an offence falling under clause (e) of Section 20 other than a contravention of the provisions of sub-section (3-A) or sub-section (4) of Section 15;(d)an offence falling under Section 21.
