Section 31 in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
31. Certain offences to be congnizable.
- Notwithstanding anything contained in the [Code of Criminal Procedure, 1898 (Act V of 1898)] [Now see Code of Criminal Procedure, 1973 (2 of 1974).], an offence under clause (i) or clause (iii) of sub-section (1) of Section 29, shall be deemed to be a cognizable offence within the meaning of that Code.
