Section 10-A
[ 62 10-A OFFENCES TO BE COGNIZABLE AND BAILABLE.

Notwithstanding anything contained in [ 63 the Code of
Criminal Procedure, 1973 (2 of 1974) 63 ] every offence
punishable under this Act shall be 64 cognizable [ 65 and
non-bailable 65 ] 62 ].