Section 16 in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962
16. Certain offence to be cognizable.—
Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), an offence falling under sub-sections (2), (5) and (4) of section 15 shall be deemed to be cognizable and non-bailable within the meaning of that Code.
