Section 73(2) in The West Bengal Panchayat Act, 1957
(2)If at any time it appears to the Nyaya Panchayat -(a)that it has no jurisdiction to try the case; or(b)that the offence is one for which the sentence which it is competent to pass would be inadequate; or(c)that the case is one which should not be tried by it, it shall direct the petitioner by an order in writing to the court which would have had jurisdiction to try the offence but for the provisions of this Act.
