- In section 21 of the Central Excise Act, in sub-section (2), in the proviso,-(i)in clause (a), for the words "shall either admit him", the words "shall, where the offence is non-cognizable. either admit him" shall be substituted;(ii)in clause (b), after the words "against the accused person", the words "in respect of offence which is non-cognizable" shall be inserted.
