Section 7(4) in The Insecticides (Amendment) Act, 2000
(4)Subject to the foregoing provisions of this section, a court notified under sub- section (1) in any district or metropolitan area shall be deemed to be a court established under sub- section (1) of section 11, or, as the case may be, sub- section (1) of section 16 of the Code of Criminal Procedure, 1973 (2 of 1974 ) and the pr visions of that Code shall apply accordingly in relation to such courts. Explanation.- In this section," High Court" has the same meaning as in clause (e) of section 2 of the Code of Criminal Procedure, 1973 (2 of 1974 ).'. SUBHASH C. JAIN, Secy. to the Govt. of India.
