Section 25 in The Jammu And Kashmir Public Security Act, 2003
25. Power to Government to make certain offences cognizable and non-bailable
(1)The Government may, by notification in the Government Gazette, declare that any offence punishable under section 186, 188, 190, 228, 298, 384, 426, 427, 505, 506 or 507 of the Ranbir Penal Code when committed in any area specified in the notification shall, notwithstanding anything contained in the Code, be cognizable, and thereupon the Code shall, while such notification remains in force, be deemed to be amended accordingly.(2)The Government may, in like manner and subject to the like conditions, and with the like effect, declare that an offence punishable under section 188 or section 506 of the Ranbir Penal Code shall be non-bailable.
