Section 16 in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000
16. Certain offence to be cognizable.
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), an offence falling under sub-section (2) of section 15 shall be deemed to be cognizable within the meaning of the Code.
