Section 4(l) in The Information Technology (Qualification And Experience Of Adjudicating Officers And Manner Of Holding Enquiry) Rules, 2003
(l)Adjudicating Officer, when convinced that the scope of the case extends to the Offence(s) (under Chapter XI of Information Technology Act) instead of contravention, needing appropriate punishment instead of mere financial penalty, should transfer the case to the Magistrate having jurisdiction to try the case, through Presiding Officer.
