Section 5(a) in The Code of Criminal Procedure (Assam) (Amendment) Act, 1983
(a)who, being accused or suspected of committing an offence under any of the following sections, namely, Sections 120-B, 121,121-A, 122, 124-A, 153-A, 302, 303, 304, 307, 326, 333, 363, 364, 365, 367, 368, 392, 394, 395, 396, 399, 412, 431, 436, 449 and 450 of the Indian Penal Code, 1860 (Act 45 of 1860). Sections 3, 4, 5 and 6 of the Indian Explosive Substances Act, 1908 (Act 86 of 1908) and Sections 25,26, 27, 28, 29, 30 and 31 of the Arms Act, 1959 (Act 54 of 1959) is arrested or appears or is brought before a Court; or
