Section 40. Offence
1[40 "Offence".
Except in the 2[Chapters] and sections mentioned in clauses 2 and 3 of this section, the word "offence" denotes a thing made punishable by this code.
In Chapter IV, 3[Chapter V A] and in the following sections, namely Sections 4[64, 65, 66, 5[67], 71], 109, 110, 112, 114, 115, 116, 117, 187, 194, 195, 203, 211, 213, 214, 221, 222, 223, 224, 225, 327, 328, 329, 330, 331, 347, 348, 388, 389 and 445, the words "offence" denotes a thing punishable under this Code, or under any special or local law as hereinafter defined.
And in Sections 141, 176, 177, 201, 202, 212, 216 and 441, the word "offence" has the same meaning when the thing punishable under the special or local law is punishable under such law with imprisonment for a term of six months or upwards, whether with or without fine.]
1. Subs. by Act 27 of 1870, sec.1, for the original section.
2. Subs. by Act 8 of 1930, sec.2 and sch. I, for "Chapter".
3. Ins. by Act 8 of 1913, sec.2.
4. Ins. by Act 8 of 1882, sec.1.
5. Ins. by Act 10 of 1886, sec. 21(1).
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