(4)"offence" means -(i)an offence punishable with transportation or rigorous imprisonment under the Indian Penal Code other than -(a)an offence punishable with death;(b)an offence punishable under Chapter V-A or Chapter VI of the said Code;(ii)an offence punishable with imprisonment under the Public Gambling Act, 1867;(iii)an offence punishable with imprisonment under the Opium Act, 1878;(iv)an offence punishable with imprisonment under the Punjab Excise Act, 1914;
