Section 9 in The Criminal Court And Border Security Force Courts (Adjustment Of Jurisdiction) Rules, 1969
9. Delivery of accused to the Magistrate
.-Where a person subject to the Act has committed an offence which, in the opinion of competent authority ought to be tried by a Magistrate in accordance with the Civil law in force or where the Central Government, on a reference mentioned in rule 8, decides that the proceedings against such person should be instituted before a Magistrate, the commandant of such person shall, after giving a written notice to the Magistrate concerned deliver such person under proper escort to that Magistrate.
