8. Offences to be cognizable for certain purposes and to be non-bailable and non-compoundable.—
(1)The Code of Criminal Procedure, 1973 (2 of 1974), shall apply to offences under this Act as if they were cognizable offences—(a)for the purposes of investigation of such offences; and(b)for the purposes of matters other than—(i)matters referred to in section 42 of that Code; and(ii)the arrest of a person without a warrant or without an order of a Magistrate.(2)Every offence under this Act shall be non-bailable and non-compoundable.
