Section 31 in The Madras Ancient And Historical Monument And Archaeological Sites And Remains Act, 1966
31. Certain offences to be cognizable .-Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (Central Act V of 1898), an offence under clause (i) or clause (iii) of sub-section (1) of section 29, shall be deemed to be a cognizable offence within the meaning of that Code. .
