(2)An offence punishable under sub-section (1) shall be deemed to be a cognizable offence within the meaning of clause (f) of [sub-section (1)] [Substituted by M.P. Second Extension of Laws Act, 1961 (40 of 1961).] of Section 4 of the [Code of Criminal Procedure, 1898] [See now the Code of Criminal Procedure, 1973 (2 of 1074).].
