Section 11(1) in The Terrorist And Disruptive Activities (Prevention) Act, 1987
(1)Notwithstanding anything contained in the Code every offence punishable under any provision of this Act or any rule made thereunder shall be triable only by the Designated Court within whose local jurisdiction it was committed or, as the case may be, by the Designated Court constituted for trying such offence under sub-section (1) of section 9.
