Section 6 in The Criminal Court And Border Security Force Courts (Adjustment Of Jurisdiction) Rules, 1969
6. Procedure on notice to Magistrate before commencement of trial
. -Where a Magistrate has been moved by the competent authority under Clause (b) of rule 3, and the Commandant of the accused or the competent authority, as the case may be, subsequently gives notice to such Magistrate that in the opinion of such authority the accused should be tried by a Border Security Force Court, such Magistrate if he has not before receiving such notice, done any act or made any order referred to in rule 4, shall stay proceedings, and, if the accused is in his power or under his control, shall in the like manner deliver him, with the statement prescribed in sub-section (1) of section 549 of the Code of [Code of Criminal Procedure, 1898 (5 of 1898)] to the authority specified in the said sub-section.
