Section 11(iii) in Rajasthan Petty Offences (Triable by Special Judicial Magistrates) Rules, 1997
(iii)When in the. course of summary trials, it appears to the Special Judicial Magistrate that the nature of the case is such that it is not desirable to try it summarily, he shall refer the case to the Chief Judicial Magistrate who may either try the same himself or assign it to any other Special Judicial Magistrate of competent jurisdiction.
