Section 516AA in The Mumbai Municipal Corporation Act, 1888
516AA. [ Offences under sections 394 and 394A be cognizable and under clause (a)(i) of sub-section (i) of section 394 and section 394A to be non-bailable. [Section 516AA was inserted by Maharashtra 32 of 1962, Section 7.]
(1)The offence of contravention of any provisions of section 394 or 394A shall be cognizable.(2)The offence of contravention of clause (a)(i) of sub-section (1) of section 394 or section 394A shall be non-bailable.]
