25. [Cognizance and trial of offences.] [Marginal heading substituted and proviso added to section 25 by Act No.10 of 1996. The said proviso is substituted by Act No.5 of 1997.].
- Notwithstanding anything contained in the code of Criminal Procedure 1973, (Central Act II of 1974) all offences under this Act, shall be cognizable and provisions of the said code with respect to cognizable offences shall apply to them:[Provided that the offences punishable with imprisonment for a term not exceeding two years under this Act shall be tried in accordance with the procedure prescribed in Chapter XXI of the Code of Criminal Procedure, 1973 (Central Act II of 1974).] [Marginal heading substituted and proviso added to section 25 by Act No.10 of 1996. The said proviso is substituted by Act No.5 of 1997.]
