Section 15 in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
15. Offences under section 14 to be cognizable.
- The Code of Criminal Procedure, Samvat 1989, shall apply to an offence under section 14 as if it were a cognizable offence-(i)for the purpose of investigation of such offence, and(ii)for the purpose of matter other than-(1)matters referred to in section 57 of that code, and;(2)arrest of a person except on the complaint of, or upon information received from,-(a)an officer as may be appointed by the Government, in the case of an offence in relation to the public premises specified in sub-clause (1) of clause (d) of section 2;(b)an officer equivalent to the rank of an aforesaid officer of the Government or where it is not possible to specify an officer of such equivalent rank, such executive officer as may be appointed by the statutory authority in the case of an offence in relation to the public premises specified in sub-clause (2) of clause (d) of section 2;(c)the Secretary of the Town Area Committee in the case of an offence in relation to the public premises belonging to that committee;(d)such officer, in the case of an offence in relation to the public premises belonging to the Development Authority, as may be appointed by the Government.
