26. Offences under the Act to be cognizable and non-bailable.
- All offences punishable under Section 4 and Section 9 shall be cognizable and all such offences, except the offence under Clause (j) of Sub-section (1) of Section 4 shall be non-bailable and the provisions of the Code of Criminal Procedure, 1898 (V of 1848) with respect to cognizable and non-bailable offences shall, as far as may be, apply.
