Section 20 in The Terrorist And Disruptive Activities (Prevention) Act, 1987
20. Modified application of certain provisions of the Code
(1)Notwithstanding anything contained in the Code or any other law, every offence punishable under this Act or any rule made thereunder shall be deemed to be a cognizable offence within the meaning of clause (c) of section 2 of the Code, and cognizable case as defined in that clause shall be construed accordingly.(2)Section 21 of the Code shall apply in relation to a case involving an offence punishable under this Act or any rule made thereunder subject to the modification that the reference to the State Government therein shall be construed as a reference to the Central Government or the State Government.(3)Section 164 of the Code shall apply in relation to a case involving an offence punishable under this Act or any rule made thereunder, subject to the modification that the reference in sub-section (1) thereof to Metropolitan Magistrate or Judicial Magistrate shall be construed as a reference to Metropolitan Magistrate, Judicial Magistrate, Executive Magistrate or Special Executive Magistrate.(4)Section 167 of the Code shall apply in relation to a case involving an offence punishable under this Act or any rule made thereunder subject to the modifications that,(a)the reference in sub-section (1) thereof to Judicial Magistrate shall be construed as a reference to Judicial Magistrate of Executive Magistrate or Special Executive Magistrate;(b)the reference in sub-section (2) thereof to fifteen days, ninety days and sixty days, wherever they occur, shall be construed as references to sixty days, [one hundred and eighty days] [Substituted by Act 43 of 1993, Section 8, for "one year" (w.e.f. 22.5.1993).] and [one hundred and eighty days] [Substituted byd Act 423 of 1993, Section 8, for "one year" (w.e.f. 22.5.1993).], respectively; and(bb)[ in sub-section (2), after the proviso, the following proviso shall be inserted, namely: [Inserted by Act 43 of 1993, Section 8 (w.e.f. 22.5.1993).]Provided further that, if it is not possible to complete the investigation within the said period of one hundred and eighty days, the Designated Court shall extend the said period up to one year, on the report of the Public Prosecutor indicating the progress of the investigation and the specific reasons for the detention of the accused beyond the said period of one hundred and eighty days;](c)sub-section (2-A) thereof shall be deemed to have been omitted.(5)Section 268 of the Code shall apply in relation to a case involving and an offence punishable under this Act or any rule made thereunder subject to the modifications that,(a)the reference in sub-section (1) thereof(i)to the State Government shall be construed as a reference to the Central Government or the State Government;(ii)to order of the State Government shall be construed as a reference to order of the Central Government or the State Government, as the case may be; and(b)the reference in sub-section (2) thereof, to State Government shall be construed as a reference to Central Government or the State Government, as the case may be.(6)Sections 366 to 371 and section 392 of the Code shall apply in relation to a case involving an offence triable by a Designated Court subject to the modifications that the references to Court of Session and High Court, wherever occurring therein, shall be construed as references to Designated Court and Supreme Court, respectively.(7)Nothing in section 438 of the Code shall apply in relation to any case involving the arrest of any person on an accusation of having committed an offence punishable under this Act or any rule made thereunder.(8)Notwithstanding anything contained in the Code, no person accused of an offence punishable under this Act or any rule made thereunder shall, if in custody, be released on bail or on his own bond unless(a)the Public Prosecutor has been given an opportunity to oppose the application for such release, and(b)where the Public Prosecutor opposes the application, the Court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence and that he is not likely to commit any offence while one bail.(9)The limitations on granting of bail specified in sub-section (8) are in addition to the limitations under the Code or any other law for the time being in force on granting of bail.[20-A. Cognizance of offence [Inserted by Act 43 of 1993, Section 9 (w.e.f. 22.5.1993).](1)Notwithstanding anything contained in the Code, no information about the commission of an offence under this Act shall be recorded by the police without the prior approval of the District Superintendent of Police.(2)No Court shall take cognizance of any offence under this Act without the previous sanction of the Inspector-General of Police, or as the case may be, the Commissioner of Police.]
