(1)No court shall take cognizance of any offence punishable under this Act, except under sections 115 to 122 (both inclusive) or the abetment of any such offence, save on complaint made by the competent authority or with the previous sanction of such authority.(2)All offences punishable under sections 115 to 122 (both inclusive) shall,-(a)be investigated by an officer of and above the rank of Inspector of Police; and(b)be cognizable and non-bailable:Provided that where the accused is a woman, she shall be released on bail on her offering a personal bond for her appearance during the stage of investigation or trial.
