Section 4 in The Puducherry Gift Goods (Unlawful Possession) Act, 1964
4. Offence under the Act to be cognizable. –
(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (Central Act V of 1898), any offence under this Act shall be deemed to be a cognizable offence within the meaning of that Code.(2)No Court below that of a Magistrate of the First Class shall try any offence under this Act.
