(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), the offence punishable under clause (a) of subsection (1) of section 21 or under any rule made under section 6 shall be cognisable.(2)No court shall take cognizance of any offence punishable under clause (b), (c), (d) or (e) of sub-section (1) of section 21 except on a report in writing made by the Enforcement Officer under section 15.
