Section 110(h) in The Code of Criminal Procedure, 1973
(h)[ The Foreigners Act, 1946 (31 of 1946); or] [Inserted by Act 25 of 2005, Section 14 (w.e.f. 23-6-2006).](ii)any offence punishable under any other law providing for the prevention of hoarding or profiteering or of adulteration of food or drugs or of corruption, or
