Section 33 in Karnataka Krishna Basin Development Authority Act, 1992
33. Procedure and powers of Special Courts.
(1)Every scheduled offence shall be cognisable and bailable.(2)In trying scheduled offences, the Special Court shall follow the procedure prescribed for summary trials under Chapter XXI of Code of the Criminal Procedure, 1973.(3)In adjudicating the scheduled disputes, the Special Court shall follow the procedure prescribed for trial of small cause suits under Chapter XXXVII of the Code of Civil Procedure, 1908.(4)In respect of land acquisition references, the Court shall follow the procedure prescribed under Part-III of the Land Acquisition Act, 1894.(5)The Special Court shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908 while trying scheduled disputes. All the powers of the Criminal court under the Code of Criminal Procedure, 1973 while trying scheduled offences and all the powers of Court under the land Acquisition Act, 1894 while trying references under sections 18 and 30 of the Land Acquisition Act, 1894.(6)Every decree or order made by the Special Court may be enforced by it in the same manner as if it were a decree or order made by a Civil Court and for this purpose the provisions of sections 51 to 74 of the Civil Procedure Code, 1908 shall apply to all proceedings before the Special Court.(7)Every award passed by the special Court may be enforced by it in any manner as if it were an award made by a Court under the Land Acquisition Act, 1894, and for this purpose the provisions of Part V of the Land Acquisition Act, 1894 shall apply to all proceedings before the Special Court.(8)All sentences passed by the Special Court upon trial of scheduled offences shall be forwarded to the nearest Magistrate of the First Class, who shall proceed to execute it as if it were an order passed by himself.(9)All proceedings before a Special Court shall be deemed to be judicial proceedings.
