Section 8(2) in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
(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.
