Section 5 in The Criminal Court And Border Security Force Courts (Adjustment Of Jurisdiction) Rules, 1969
5. Procedure on notice to the Magistrate .-Where within the period mentioned in rule 4 above, or at any time thereafter before the Magistrate has done any act or made any order referred to in that rule, the commandant of the accused or the competent authority, as the case may be, gives notice to the Magistrate that in the opinion of such authority, the accused should be tried by a Border Security Force Court, the Magistrate shall stay proceedings and if the accused is in his power or under his control, shall deliver him with the statement prescribed in sub-section (1) of section 549 of the Code of Criminal Procedure, 1898 (5 of 1898) to the authority specified in said sub-section.
