(4)"offence" means-(i)an offence punishable with transportation or rigorous imprisonment under the Indian Penal Code (XLV of I860) other than-(a)an offence punishable with death;(b)an offence punishable under Chapter V-A, Chapter VI or Section 153-A of the said Code;(c)an offence committed in pursuance of political activities;(ii)an offence punishable with imprisonment under Public Gambling Act, 1867 (III of 1867);(iii)an offence punishable with imprisonment under the [Opium Act, 1878 (I of 1878)] [Now Repealed by Narcotic Drugs and Psychotropic Substances Act, 1985.];(iv)an offence punishable with imprisonment under the Central Provinces and Berar Excise Act, 1915 (II of 1915);(v)[ an offence punishable with imprisonment under the [Dangerous Drugs Act, 1930 (II of 1930)] [Inserted by C.P. Act No. 11 of 1937.];
