Section 10(2) in The Egress and Internal Movement (Control) Ordinance, 2005
(2)In-matters not coming within the scope of sub-section (1) the provision of the Code of Criminal Procedure 1989, so far as they are not inconsistent with this Ordinance, shall apply to the proceedings of a Special Judge; and for the purposes of the said provisions the court of the Special Judge; and for the purposes of the said provisions the court of the Special Judge shall be deemed to be a court of Sessions.
