Section 7(1) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986
(1)Notwithstanding anything contained in the Code, where a Special Court has been constituted for any local area, every offence punishable under any provision of this Act or any rule made thereunder shall be triable only by the Special Court within whose local jurisdiction it was committed whether before or after the constitution of such Special Court.
