Section 466A in The Delhi Municipal Corporation Act, 1957
466A. [] [Inserted by Act 42 of 1984, section 11 (w.e.f. 10-12-1985)] Certain offences to be cognizable.
- The Code of Criminal Procedure, 1973 (2 of 1974), shall apply to,(a)an offence under sub-section (5) of section 313 or section 332 or sub-section (1) of section 333 or sub-section (1) of section 334 or section 343 or section 344 or section 345 or section 347;(b)an offence under sub-section (1) of section 317 or sub-section (1) of section 320 or sub-section (1) of section 321 or sub-section (1) of section 325 or section 339 in relation to any street which is a public street, as if it were a cognizable offence(i)for the purposes of investigation of such offence; and(ii)for the purposes of all matters other than(1)matters referred to in section 42 of that Code, and(2)arrest of a person, except on the complaint of, or upon information received from, such officer of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] , not being below the rank of a Deputy Commissioner, as may be appointed by the Administrator:Provided that no offence of the contravention of any condition subject to which sanction was accorded for the erection of any building or the execution of any work shall be cognizable, if such contravention relates to any deviation from any plan of such erection or execution sanctioned by the Commissioner which is compoundable on payment of an amount under the bye-laws relating to buildings made under this Act.[*] [Sections 467 to 473 omitted in relation to the road transport services in the Union Territory of Delhi by Act 71 of Sch. II (w.r.e.f. 3-11-1971).]
