Section 4A(4) in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
(4)On the accused being so forwarded alongwith the police papers the Special Judge may either take cognizance of the case treating the papers as police report under Section 8 or may pass such orders with respect to remand as a Magistrate having jurisdiction could have passed under the provisions of the Code.]
