Section 61(2) in The Dadra and Nagar Haveli Excise Regulation, 2012
(2)The Deputy Commissioner after scrutiny of the investigation report shall decide as to whether alleged offence is major or minor and in the case of major offences, he shall decide within such period as may be prescribed, as per the gravity of offence, whether the matter be referred to-(a)a court of ordinary jurisdiction in case of offences punishable with imprisonment for a term which may extend to three years; or(b)a Special Court in case of offences punishable with imprisonment for a term exceeding three years where such Special Court is established, and in case no Special Court is established, such cases shall be tried by a court of ordinary jurisdiction.
