(1)Any offence punishable under section 3 committed at any time after 22nd October, 1917, whether committed before or after the commencement of this Ordinance, shall be triable under the provisions of this Ordinance.(2)Where a person is charged before a Special Judge with an offence punishable under section 3, he may be charged with and tried at the same trial for any other offence with which he might under the Code of Criminal Procedure, 1989, be charged at one trial and the procedure of this Ordinance shall apply to the trial of any such other offence.
