111. Power of the Special Court to implead manufacturer, owner, occupier, etc.
- Where at any time during the trial of an offence under these rules, alleged to have been committed by any person, not being the lessee, licensee, manufacturer, or transporter of any mineral or owner or occupier of any premises involved in the offence, the Special Court is satisfied, on the evidence adduced before it, that such manufacturer, distributor, dealer, owner or occupier is also concerned with that offence then the Court may notwithstanding anything contained in the sub-section (3) of section 319 of the Code of Criminal Procedure, 1973 (2 of 1974), proceed against him under any Section of this chapter.
