Section 19 in The Jaunsar-Bawar Pargana (District Dehradun) Revenue Officials (Special Powers) Order, 1977
19. Section 151, Criminal Procedure Code. - The first Schedule appended to the Criminal Procedure Code, details which offences are cognizable and which are bailable, and the necessary information is added to these rules giving this detail for the offences usually dealt with by Patwaris, Patwaris are not responsible for the correct classification of offences as they have not the necessary knowledge to enable them to do this.
