(6)Subject to the other provision of this Act -(a)any offence under section 10 or 12 of this Act shall be tried by General Armed Police Court;(b)any offence under section 10 or 12 of this Act shall be tried by a Battalion Armed Police Court.Provided that a General Armed Police Court or a Battalion Armed Police Court shall not try an offence committed by a member of the Armed Police against the person or property of a person who is not subject to this Act.
