Section 32 in The Ancient Monuments And Archaeological Sites And Remains Act, 1958
32. Certain offences to be cognizable .-Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898), an offence under clause (i) or clause (iii) of sub-section (1) of section 30, shall be deemed to be a cognizable offence within the meaning of that Code.
