Section 4 in The West Bengal Criminal Law Amendment (Special Courts) Act, 1949.
4. Offences to be tried by Special Courts only.
Notwithstanding anything contained in the Code of Criminal Procedure, 1973, or in any other law in force, the offences specified in the Schedule shall be triable by Special Courts only:Provided that when trying a case, a Special Court may also try any offence other than the offence specified in the Schedule, with which the accused may, under the Code of Criminal Procedure, 1973, be charged at the same trial:Provided further that every offence specified in the Schedule shall be tried by the Special Court constituted for the particular area within which the offence was commit led, and where there are more than one Special Court constituted for any particular area, by such one of them as may be specified by the Stale Govern mem by notification in the Official Gazette.
