(2)When [any Judicial Magistrate] [Substituted for the words 'Magistrate' by Punjab Act 25 of 1964, section 2 Schedule, Part III.] not empowered to pass such order, is of opinion that an offender convicted by him is a person in respect of whom such order should be passed in accordance with the provisions of sub-section (1), he may, without passing any sentence, record such opinion and submit his proceedings and forward the accused to the [Chief Judicial Magistrate] [Substituted for the words 'District Magistrate' by Punjab Act 25 of 1964, se. 2 Schedule, Part III.] to whom he is subordinate.
