Section 4A(3) in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
(3)If the Magistrate at any time considers detention of the accused unnecessary or after the expiry of the period of detention of 15 days under sub-section (2), whichever is earlier, he shall forward the accused alongwith all papers to the Special Judge having jurisdiction in the matter.
