Section 5B(3) in The West Bengal Criminal Law Amendment (Special Courts) Act, 1949.
(3)Where any notification is issued under sub-section (1) of section 12A of the Essential Commodities Act, 1 955, in relation to a special order, all cases triable summarily under this section in relation to such special order and pending on the date of the issue of such notification shall, if no witnesses have been examined before Lhesaid date, be tried by the Special Court in a summary way under this section.
