Section 10(1) in The Egress and Internal Movement (Control) Ordinance, 2005
(1)A Special Judge may take cognizance of an offence without the accused being committed to this Court for trial, and, in trying accused persons, shall follow the procedure prescribed by, the Code of Criminal Procedure, 1989, for the trial of warrant cases by [Judicial Magistrate] [Substituted by Act XX of 1968.]:Provided that a Special Judge shall ordinarily record a memorandum only of the substance of the evidence of each witness examined, may refuse to summon any witness if satisfied after examination of the accused that the evidence of such witness will not be material and shall not be bound to adjourn any trial for any purpose unless such adjournment is in his opinion necessary in the interest of justice.
