Section 9 in The Essential Commodities (Special Provisions) Act, 1981
9. Amendment of section 10-A .In section 10-A of the principal Act, after the word cognizable the words and non-bailable shall be inserted.
[9-A. Insertion of new section 10-AA in Act 10 of 1955[Inserted by Act 34 of 1993, Section 4 (w.r.e.f. 27.8.1992).].In the Essential Commodities Act, 1955 (10 of 1955), after section 10-A, the following section shall be inserted, namely:
