Section 26 in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972
26. Offences to be triable by a Magistrate of the first class and not to be compoundable.-
Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898),-(a)every offence against this Act shall be triable by a Magistrate of the first class, and(b)no offence against this Act shall be compoundable.
