8. Offence to be cognizable for certain purpose and to be non bailable and non-compoundable- (1) The Code of Criminal Procedure,1973 (2 of 1974) shall apply to offences under this Act as if they were cognizable offences-

(a) for the purpose of investigation of such offences, and

(b) for the purpose of matter other than -

(i) matters referred to in section 42 of that Code, and

(ii) the arrest of a person without a warrant or without an order of a Magistrate.

(2) Every offence under this Act shall be [(Note: Subs. by Act 43 of 1986, sec.7) non-bailable] and non-compoundable.]

The original section provided that the offences under the Act be non-cognizable, bailable and non-compoundable. The Amendment Act, 1984 made the offences cognizable and the provisions of Criminal Procedure Code, 1973 is made applicable subject to the exceptions spelt out under the section. Further by the Amendment Act, 1986, the offences under the Act are made non-bailable also.