(1)A dealer may make an application on plain paper to the Commissioner to transfer any case under this Act from one officer or authority to other officer or authority on the following grounds:-(a)Dispute of jurisdiction; or(b)Apprehension of mis-carriage of Justice; or(c)Business convenience.(2)In the face of cogent reasons adduced by a dealer in his application filed under sub-section (1), notwithstanding anything contained in Section 39, the Commissioner may stay the proceeding of the case expert for a period not exceeding one month and in no case beyond a period exceeding three months and such period of stay shall be excluded from the period of the time limit specified in respect of the disposal of such case.(3)The Commissioner may after due notice to the dealer, by order in writing transfer a case from one officer or authority to other officer or authority; however, no notice to the dealer shall be necessary where the transfer is from one officer or authority to other officer or authority, whose offices are situated in the same city, town or village.(4)Notwithstanding anything contained in sub-section (1), (2) and (3), the Commissioner may, at any time, for administrative reasons, transfer any case or cases from one officer or authority to other officer or authority, without issuing any notice to the dealer or dealers concerned.Explanation.- The word "case" in relation to any dealer under this section shall mean any proceeding pending under the Act on the date of the order made under sub-section (2) or which may have been completed on or before such date or which may commence after such date.
