Section 28 in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961
28. Certain offences to be cognizable.
- Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (Central Act V of 1898), an offence under clause (i) or clause (iii) of section 26 shall be deemed to be a cognizable offence within the meaning of that Code.
