Section 71(2) in The West Bengal Panchayat Act, 1957
(2)A Nyaya Panchayat may try any offence specified in Schedule III, Part B, if the case is transferred to it by a District Magistrate, Subdivisional Magistrate or any other Magistrate emplowered to receive petitions under section 190 of the Code of Criminal Procedure, 1898 :Provided as follows:-(a)a Magistrate before whom a complaint of an offence mentioned in Schedule III, Part A, cognizable by a Nyaya Panchayat is made shall transfer the complaint to the Nyaya Panchayat which is competent to try the offence;(b)the District Magistrate or Subdivisional Magistrate may transfer any case from one Nyaya Panchayat to another or to any other court subordinate to him if in the interest of justice he considers it necessary to do so;(c)the District Magistrate or Subdivisional Magistrate may, with the consent of the parties, transfer any case cognizable by a Nyaya Panchayat, if the place of residence of the complainant is situated within the limits of an Anchal Panchayat for which there is no Nyaya Panchayat to any Nyaya Panchayat situated at a distance from such place of residence convenient, in the opinion of the Magistrate, for the parties and witnesses.
