(4)[ Whenever any person is arrested for any offence punishable under any section of this Act other than section 47, section 49, section 55 or section 56 of the Act otherwise than under a warrant, and is prepared to give bail he shall be released on bail, or, at the discretion of the officer releasing him on his own bond. The offences punishable under section 47, section 49, section 55 and section 56 shall be non-bailable and the provisions of the Code of Criminal Procedure, 1973 (Act 2 of 1974) in this regard shall apply to such offences.] [Substituted by Act 6 of 1985.]
