Section 23 in The Forward Contracts (Regulation) Act, 1952
23. Certain offences to be cognizable.—Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898), 1[the following offences shall be deemed to be cognizable within the meaning of that Code namely:—(a) an offence falling under sub-clause (ii) of clause (a) of section 20 in so far as it relates to the failure to comply with any requisition made under sub-section (3) of section 8; tc" (a) an offence falling under sub-clause (ii) of clause (a) of section 20 in so far as it relates to the failure to comply with any requisition made under sub-section (3) of section 8;"
(b)an offence falling under clause (d) of section 20; tc" (b) an offence falling under clause (d) of section 20;"(c)an offence falling under clause (e) of section 20 other than a contravention of the provisions of sub-section (3A) or sub-section (4) of section 15; tc" (c) an offence falling under clause (e) of section 20 other than a contravention of the provisions of sub-section (3A) or sub-section (4) of section 15;"(d)an offence falling under section 21.] tc" (d) an offence falling under section 21.]"
