Section 6 in Rajasthan Police (Incitement to Disaffection) Act, 1979
6. Trial of cases.
(1)No court inferior to that of a Judicial Magistrate of the First Class shall try any offence under this Act.(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) but subject to sub- section (2) of Section 262 thereof, an offence under this Act shall be triable summarily.
