Section 8 in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
8. Procedure and powers of Special Courts.
(1)A Special Court may take cognizance of any specified offence,-(a)upon receiving a complaint which constitutes such offence; or(b)upon a police report of such facts; or(c)upon information received from any person other than a police officer, or upon its own knowledge, that such offence has been committed.(2)A Special Court shall, in trial of a specified offence, follow the procedure provided by the Code for trial of Session cases :Provided that the Special Court may wherever necessary perform the functions of a Magistrate under section 207 of the Code and proceed to try the case as if the case had been committed to court of session for trial under the provisions of the Code.(3)Save as otherwise expressly provided in the Act the provisions of the Evidence Act, 1872 (No. 1 of 1872) and the Code shall, in so far they are not inconsistent with the provisions of this Act, apply to the proceedings before a Special Court and for the purposes of the said provisions of the Code, the Special Court shall be deemed to be a Court Session and the person conducting the prosecution before a Special Court shall be deemed to be a public prosecutor.(4)A Special Court may, with a view to obtaining the evidence of any person suspected to have been directly or indirectly concerned in, or privy to, any specified offence, tender a pardon to such person on condition of his making a full and true disclosure of the whole circumstances within his knowledge relating to the offence and to every other person concerned whether as a principal or a better in the commission thereof and any pardon so tendered shall for the purposes of section 308 of the Code, be deemed to have been tendered under section 307 thereof.(5)A Special Court may pass upon any accused person convicted by it any sentence authorised by law for the punishment of offence of which such person is convicted.
