Section 5(1) in The West Bengal Criminal Law Amendment (Special Courts) Act, 1949.
(1)A Special Court may take cognizance of offences in the manner laid down in clauses (a) and (b) of sub-section (1 ) of section 190 2 of 1974, of the Code of Criminal Procedure, 1973, without the accused being committed Lo his Court for trial, and in trying the accused persons, shall follow the procedure prescribed by the Code of Criminal Procedure, 1973, for the trial by Magistrates of warrant cases —(a)instituted on a police report;(b)instituted otherwise than on a police report:Provided that a Special Court shall not be bound to adjourn trial for any purpose unless such adjournment is, in its opinion, necessary in the interests of justice.
