Section 49E(2) in Indian Electricity (Andhra Pradesh Amendment) Act, 2000
(2)Notwithstanding anything contained in the Code of Civil Procedure 1908, the Code of Criminal Procedure, 1973 or the Andhra Pradesh Civil Courts Act, 1972, any case in respect of an alleged act of theft of energy under sub-section (1) shall be triable only in the Special Court and the decision of the Special Court shall be final.
