280B. Offences triable by Special Court. - Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974).-
(a)the offences punishable under this Chapter shall be triable only by the Special Court, if so designated, for the area or areas or for cases or class or group of cases, as the case may be, in which the offence has been committed:Provided that a court competent to try offences under section 292, -(i)which has been designated as a Special Court under this section, shall continue to fry the offences before it or offences arising under this Act after such designation;(ii)which has not been designated as a Special Court may continue to try such offence pending before it till its disposal;(b)a Special Court may, upon a complaint made by an authority authorised in this behalf under this Act take cognizance of the offence for which the accused is committed for trial.
