84. Bar to transfer or trial on application of accused.
- The provisions of Section 191 of the Code of Criminal Procedure, 1898 (Act 5 of 1898), shall not apply in any case in which a Magistrate (not being the Collector) takes cognizance of an offence under this Act on the report of any officer referred to in Clause (a) or Clause (b) of Section 83.
