Section 212(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)Any Magistrate of the first class empowered in this behalf by the Chief Judicial Magistrate may, after taking cognizance of an offence, make over the case for inquiry or trial to such other competent Magistrate as the Chief Judicial Magistrate may, by general or special order, specify, and thereupon such Magistrate may hold the inquiry or trial.[Similar to Section 192 from Old CrPC-Also Refer]
