Section 22 in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
22. Jurisdiction.––
Every offence under this Act, shall be triable by a JudicialMagistrate.][22-A. Certain offences to be cognizable.––Notwithstanding anythingcontrary in the Code of Criminal Procedure, Samvat 1989, an offence under section 16. or sub-section (2) of section 17 or sub-section (40 of section 18 of this Act shall be deemed to be cognizable offence within the meaning of that Code.[22.-B.] Delegation of powers.––The Government may, by notification in theOfficial Gazette, direct that any power conferred on it by or under this Act, shall,subject to such conditions as may be specified in the notification, be also exercisableby such officer or authority as may be notified.]
