88. Bar to transfer of trial on application of accused.
- The provisions of Section 191 of the Code of Criminal Procedure, [1973 (Act 2 of 1974)] [Substituted by Act 6 of 1985.] shall not apply in any case in which a magistrate (not being the Collector) takes cognizance of an offence under this Act on the report of any officer referred to in Clause (a) or Clause (b) of Section 87.
