Section 55A(3) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(3)Notwithstanding anything contained in the code of Criminal Procedure, Samvat 1989 and subject to provisions of this Act, every offence punishable under the Act shall, subject to the provisions of sub-section (4), be triable by the Special Court within whose jurisdiction such offence has been committed.
