Section 49(3) in The Prevention Of Terrorism Act, 2002
(3)Section 268 of the Code shall apply in relation to a case involving an offence punishable under this Act subject to the modification that(a)the reference in sub-section (1) thereof(i)to the State Government shall be construed as a reference to the Central Government or the State Government,(ii)to order of the State Government shall be construed as a reference to order of the Central Government or the State Government, as the case may be; and(b)the reference in sub-section (2) thereof, to State Government shall be construed as a reference to Central Government or the State Government, as the case may be.
