Section 31 in The Tamil Nadu 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. [Tamil Nadu-section 31; Andhra Pradesh-section 32; Assam -section 22; Gujarat-section 33; Madhya Pradesh-section 31; Maharashtra-section 35; Karnataka-section 28; Punjab -section 32; Rajasthan-section 35(a).]
