Section 207(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)When there are more Magistrates than one having such jurisdiction and the Magistrate acting under this section cannot satisfy himself as to the Magistrate to or before whom such person should be sent or bound to appear, the case shall be reported for the orders of the High Court.[Similar to Section 187 from Old CrPC-Also Refer]
