If a Subordinate Magistrate finds in the course of a trial before him that the case is one which should, in his opinion, be tried by a Magistrate invested with powers under Section 30 of the Code, he should, even if he is empowered to commit the case for trial, stay proceedings and either submit the case under Section 346 of the Code to the Magistrate to whom he is subordinate or to such other Magistrate having jurisdiction as the District Magistrate directs, or if any Magistrate in the district is invested with powers under Section 30 of the Code, transfer the case to him under Section 348 of the Code.
