Section 3 in The Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006
3. [ Offences to be Cognizable and non-bailable. [Substituted by Jammu and Kashmir Act No. 8 of 2014, dated 22.3.2014.]
- Notwithstanding anything to the contrary in the Code of Criminal Procedure all offences punishable under this Act, shall be cognizable and non-bailable:Provided that no Police Officer below the rank of the Deputy Superintendent of Police shall investigate any such offence without the order of a Magistrate of the First Class or make any arrest thereof without a warrant:Provided further that if an officer of the [Anti-Corruption Bureau] of and above the rank of a Sub-Inspector of Police is specially authorized in writing by an officer of [Anti-Corruption Bureau] [Substituted 'Vigilance Organisation' by Jammu and Kashmir Act No. 22 of 2018, dated 25.10.2018.] not below the rank of an Assistant Superintendent of Police to Investigate such offence, such officer may investigate the offence so specified in the order of authorisation. But such officer shall hot be competent to arrest any person during such investigation, unless a Police Officer not below the rank of a Deputy Superintendent of Police authorizes such arrest under section 56 of the Code of Criminal Procedure, Samvat 1989.]
