Section 30B(1) in The Mines And Minerals (Development And Regulation) Act, 1957
(1)The State Government may, for the purposes of providing speedy trial of offenses for contravention of the provisions of sub-section (1) or sub-section (1A) of section 4, constitute, by notification, as many Special Courts as may be necessary for such area or areas, as may be specified in the notification.
