Section 23(3) in Rajasthan Opium Smoking Prohibition Act, 1950
(3)The District Judge may withdraw any such proceedings taken cognizance of by, or transferred to, a [[Senior Civil Judge] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994]] and may either himself dispose of them or transfer them to a Court under his administrative control competent to dispose of them.
