Section 12 in Mizoram Scheduled Tribes and Scheduled Castes (Regulation of Issuance and Verification of) Community Certificates Act, 2014
12. Offences to be cognizable and non-bailable.
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 -(a)Offences punishable under this Act, shall be cognizable and non-bailable;(b)every offence punishable under this Act, shall be tried summarily by any Magistrate of First Class and provisions of sections 262 except sub-section(2) to 265 both inclusive of this Code, shall as far as possible may be applied to such trial.
