Section 13 in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986
13. Power to transfer cases to regular courts
Where after taking cognizance of any offence, a Special Court is of opinion that the offence is not triable by it, it shall, notwithstanding that it has no jurisdiction to try such offence, transfer the case for trial of such offence to any court having jurisdiction under the Code and the Court to which the case is transferred may proceed with the trial of the offence as if it has taken cognizance of the offence.
