Section 31 in The Prevention Of Cruelty To Animals Act, 1960
31. Cognizability of offences.—
Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898), an offence punishable under clause(1), clause (n) or clause (o) of sub-section (1) of section 11 or under section 12 shall be a cognizable offence within the meaning of that Code.
