Section 7(2) in The Criminal Court And Border Security Force Courts (Adjustment Of Jurisdiction) Rules, 1969
(2)When the Magistrate has been informed under sub-rule (1) that the accused has not been tried or other effectual proceedings have not been taken or not ordered to be taken against him, the Magistrate shall report the circumstances to the State Government, take appropriate steps to ensure that the accused person is dealt with in accordance with law.
