Section 10 in The Jammu and Kashmir Control of Building Operations Act, 1988
10. Offence to be cognizable.
- The Code of Criminal Procedure, Samvat 1989 shall apply to an offence punishable under section 9 as if it were a cognizable offence-(i)for the purpose of investigation of such offences; and(ii)for the purpose of all matters other than-(a)matters referred to in section 57 of the Code; and(b)arrest of a person except on the complaint of, or upon information received from the Authority concerned :Provided that no offence of the contravention of any condition subject to which sanction was accorded for the erection or re-erection of any building shall be cognizable, if such contravention relates any deviation from any plan of such erection or re-erection sanctioned by the Authority concerned.
