Section 619A(2) in Kolkata Municipal Corporation Act, 1980
(2)an offence under sub-section (1) of section 369 or sub-section (1) of section 371 or sub-section (1) of section 377 in relation to any street which is a public street, as if it were a cognizable offence(a)for the, purpose of investigation of such offence; and(b)for the purpose of all matters other than(i)the matters referred to in section 42 of that Code, and(ii)the arrest of a person, except on the complaint of, or upon information received from, the Municipal Commissioner or any person authorised by him by general or special order in this behalf :Provided that no offence of the contravention of any condition subject to which sanction was accorded for the erection of any building or the execution of any work shall be cognizable, if such contravention relates to any deviation from any plan of such erection or execution sanctioned by the Municipal Commissioner which is compoundable on payment of an amount under the rules and regulations relating to buildings made under this Act.]
