Section 4(5) in The Assam Criminal Law (Amendment) Act, 1934
(5)At any time in the course of trial or before the commencement of trial if the accused has any reasonable apprehension that he will not have a fair trial at the hands of the Commissioner appointed by the appropriate Government as aforesaid, he shall have the right to move the appropriate Government for a transfer of the case of three other Commissioners to be appointed by the appropriate Government.
