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Union of India - Section

Section 10 in The Criminal Law Amendment Act, 1932

10. Power of State Government to make certain offences cognizable and non-bailable

(1)The State Government may, by notification in the Official Gazette, declare that any offence punishable under sections 186, 188, 189, 190, 228, 295-A, 298, 505, 506 or 507 of the Indian Penal Code (45 of 1860), when committed in any area specified in the notification shall, notwithstanding anything contained in the [Code of Criminal Procedure, 1898 (5 of 1898)] [[Now see the Code of CriminalProcedure, 1973 (2 of 1974).]], be cognizable, and thereupon the [Code of Criminal Procedure, 1898 (5 of 1898)] [[Now see the Code ofCriminal Procedure, 1973 (2 of 1974).]], shall, while such notificationremains in force, be deemed to be amended accordingly.
(2)The State Government may, in like manner and subject to the like conditions, and with the like effect, declare that an offence punishable under section 188 or section 506 of the Indian Penal Code (45 of 1860), shall be non-bailable.
[Andhra Pradesh].In its application to the State of Andhra Pradesh,(i) for the words The State Government....... Official Gazette, substitute if the State Government are satisfied, in the public interest, it is necessary or expedient so to do, they may, by notification in the Andhra Pradesh Gazette;(ii) for the words Code of Criminal Procedure, 1898, substitute Code of Criminal Procedure, 1973; and(iii) after sub-S. (2), insert the following sub-section, namely:(3) A notification issued under sub-section (2) shall be in force for six months only, but the State Government may, by a like notification, extend it for any period not exceeding six months if they are satisfied that in the public interest it is necessary or expedient so to do.Andhra Pradesh Act 25 of 1979, Section 6 (w.e.f. 9-10-1979).