Section 3 in The Criminal Court And Border Security Force Courts (Adjustment Of Jurisdiction) Rules, 1969
3. Trial of person subject to the Act
.-Where a person subject to the Act, is brought before a Magistrate and charged with an offence for which he is liable to be tried by the Border Security Force Court, such a Magistrate shall not proceed to try such persons or to inquire with a view to his commitment for trial by the Court of Sessions or the High Court for any offence triable by such Court, unless, -(a)he is of opinion, for reasons to be recorded in writing that he should so proceed without being moved thereto by the competent authority; or(b)he is moved thereto by such authority.
