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State of Uttar Pradesh - Section
Section 21 in The Jaunsar-Bawar Pargana (District Dehradun) Revenue Officials (Special Powers) Order, 1977
21. The Patwari shall also inspect from time to time any licensed shop for sale of ammunition or of explosives situated within his circle, and see that no one acts contrary to his licence, reporting the result of his inspection to the Magistrate:
Detail of offences usually dealt with by Patwaris showing whether cognizable or bailable| Section of Indian Penal Code | Offence | Whether cognizable by Patwari or not | Whether bailable or not |
| 1 | 2 | 3 | 4 |
| 143 | Being member of an unlawful assembly | Cognizable | Bailable |
| 147 | Rioting | Do | Do |
| 160 | Committing affray | Non-cognizable | Do |
| 173 | Preventing the service or the affixing of any summons ornotice or the removal of it when it has been affixed, orpreventing a proclamation | Do | Do |
| 184 | Obstructing sale of property offered for sale by authority ofa public servant | Do | Do |
| 186 | Obstructing public servant in discharge of his publicfunctions | Do | Do |
| 187 | Omission to assist public servant when bound by law to givesuch assistance | Do | Do |
| 188 | Disobedience to order lawfully promulgated by public servantif such disobedience cause obstruction, annoyance or injury topersons lawfully employed | Do | Do |
| 189 | Threatening a public servant with injury to him or one inwhom he is interested to induce him to do or for bear to do anyofficial act | Do | Do |
| 212, 216 and 216-A | Harbouring an offender | Cognizable | Do |
| 224 | Resistance or obstruction by a person to his lawfulapprehension | Do | Do |
| 225 | Resistance or obstruction to the lawful apprehension ofanother person or rescuing him from lawful custody | Do | Do |
| 231 and 232 | Counterfeiting coin | Do | Non-bailable |
| 233 and 234 | Making, buying or selling instruments for the purpose ofcounterfeiting any coin | Do | Do |
| 235 | Possession of instruments or material for the purpose ofusing the same for counterfeiting coin | Do | Do |
| 239 and 240 | Having any counterfeit coin known to be such when it cameinto possession and delivering the same to any person | Do | Do |
| 242 and 243 | Possession of counterfeit coin by a person who knew it to becounterfeit when he became possessed thereof | Do | Do |
| 271 | Knowingly disobeying any quarantine rule | Non-cognizable | Bailable |
| 277 | Defiling the water of a public spring or reservoir | Cognizable | Do |
| 302 | Murder | Cognizable | Non-bailable |
| 304 | Culpable Homicide not amounting to murder | Do | Do |
| 307 | Attempt to murder | Do | Do |
| 309 | Attempt to commit suicide | Do | Do |
| 312 | Causing miscarriage | Non-cognizable | Bailable |
| 317 | Exposure of child under 12 years of age by parent or personhaving care of it with intention of wholly abandoning it | Cognizable | Do |
| 318 | Concealment of birth by secret disposal of dead body | Do | Do |
| 323 | Voluntarily causing hurt | Non-cognizable | Do |
| 324 | Voluntarily causing hurt by dangerous weapons or means | Cognizable | Do |
| 325 | Voluntarily causing grievous hurt | Do | Do |
| 326 | Voluntarily causing grievous hurt by dangerous weapons ormeans, or burning | Do | Non-bailable |
| 328 | Administering stupefying drug with intent to cause hurt | Cognizable | Non-bailable |
| 332 | Voluntarily causing hurt to deter public servant from hisduty | Do | Bailable |
| 352 | Assault | Non-cognizable | Do |
| 353 | Assault or use of criminal force to deter a public servantfrom discharge of his duty | Cognizable | Do |
| 354 | Assault or use of criminal force to a woman with intent tooutrage her modesty | Do | Bailable |
| 355 | Assault or criminal force with intent to dishonour a personotherwise than on grave and sudden provocation | Non-cognizable | Do |
| 363 | Kidnapping | Cognizable | Non-bailable |
| 368 | Concealing or keeping in concealment a kidnapped person | Do | Do |
| 370 | Buying or disposing of any person as a slave | Non-cognizable | Bailable |
| 372 | Selling or letting to hire a minor for purposes ofprostitution | Cognizable | Non-bailable |
| 376 | Rape | Do | Do |
| 377 | Unnatural offences | Do | Do |
| 379 | Theft | Do | Do |
| 380 | Theft in a building or tent | Do | Do |
| 384 | Extortion | Non-cognizable | Bailable |
| 392 | Robbery | Cognizable | Non-bailable |
| 395 | Dacoity | Do | Do |
| 396 | Murder in dacoity | Do | Do |
| 397 | Robbery or dacoity with attempt to cause death or grievoushurt | Do | Do |
| 411 | Dishonestly receiving stolen property knowing it to be stolen | Do | Do |
| 414 | Assisting in concealment or disposal of stolen propertyknowing it to be stolen | Cognizable | Non-bailable |
| 428 and 429 | Mischief by killing, poisoning, maiming or rendering uselessany animal | Do | Bailable |
| 435 | Mischief by fire or explosive substance with intent to causedamage | Do | Do |
| 436 | Mischief by fire or explosive substance with intent todestroy a house | Do | Non-bailable |
| 454 | Hiding in a house or house-breaking in order to thecommission of an offence of theft | Do | Do |
| 456 | Hiding in a house or house-breaking by night | Do | Do |
| 457 | Hiding in a house or house-breaking by night in order to thecommission of an offence | Do | Do |
| 497 | Adultery | Non-cognizable | Bailable |
| 498 | Enticing or taking away or detaining with criminal intent amarried woman | Do | Do |
| Other Offence against sections of Indian Arms Act Laws | Cognizable | Do |