Section 8(2) in The Rajasthan Dacoity Affected Areas Act, 1986
(2)A special court shall, while trying a scheduled offence, follow the procedure as prescribed by the Code for the trial of a sessions case,Provided that a 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 the court of session for trial under the provisions of the Code.
