Section 55A(4) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(4)where it appears to any Court, in the course of any inquiry of trial, that an offence punishable under section 38, 38-A and 38-AA in respect of any offence that the case is one which is triable by a Special Court constituted under the Act for the area in which such case has arisen, if shall transfer such case to such Special Court wherever constituted for the area and, thereupon, such case shall be tried disposed of in accordance with the provisions of the Act:Provided that if such Special Court is of opinion that further examination, cross examination of any of the witness whose evidence has already been recorded, is required in the interest of justice, if may resummon any such witness and after such further examination, cross-examination, re-examination if any, as it may permit, the witness shall be discharged.
