39. Indian Penal Code to apply to offences committed previous to 1st January, 1862 . The provisions of the Indian Penal Code, with the exception of Chapter VI, shall be applicable to all offences committed before first January, 1862 (45 of 1860 ), in territory which was, at the time of the commission of such offence, subject to the State Government of the Punjab: Saving of privileges conferred on certain Chiefs. Provided that nothing contained in this section shall affect any privilege conferred on certain Chiefs in the Punjab by the Central Government, or by the Board of Administration for the affairs of the Punjab, nor any indemnity or pardon granted by competent authority.