Section 9 in Kerala Hindu Places of Public Worship (Authorisation of Entry) Act, 1965
9. Offences under the Act to be cognisable and compoundable.
- Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898), -(a)every offence under this Act shall be cognisable; and(b)every such offence, except where it is committed by a person who has been convicted for the same offence previously, may, with the permission of the court, be compounded.
