Section 3 in The Special Criminal Courts (Jurisdiction) Act, 1950
3. Jurisdiction of special Criminal Courts to try offences with respect to matters in the Union List.-
Notwithstanding anything contained in law for the time being in force, it shall be lawful for any special Criminal Court to try offences against laws with respect to any of the matters enumerated in List I in the Seventh Schedule to the Constitution, if such court is otherwise competent to try such offence under the law constituting it.
