Section 32 in Kerala Ancient Monuments and Archaeological Sites and Remains Act, 1968
32. Certain offences to be cognizable.
- Notwithstanding anything contained in the Code of Criminal Procedure. 1898 (Central Act 5 of 1898), an offence under clause (i) or clause (iii) of sub-section (1) of section 30 shall be deemed to be a cognizable offence within the meaning of that Code.
