Section 13 in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
13. Jurisdiction of Designated Court.
(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973,(2 of 1974) every offence punishable under this Act or any rule made thereunder shall be triable only by the Designated Court within whose local jurisdiction the offence has been committed,(2)No Court including the Court constituted under the Presidency Towns Insolvency Act, 1909 (3 of 1909) and the Provincial Insolvency Act, 1920, (5 of 1920) other than the Designated Court shall have jurisdiction in respect of any matter to which provisions of this Act are invoked, and every pending case in any other court to which provisions of this Act are invoked shall, on and from the date of commencement of this Act, stand transferred to the Designated Court for disposal and the Designated Court to which the case is so transferred, may proceed with the case from the stage at which it was at the time of such transfer as if the Designated Court has originally taken cognizance of the case and the case was pending with it at that time:Provided that on and from the date of commencement of this Act, nothing in this section shall apply to any matter or proceeding which has been heard but the judgement has not been delivered by any other court on or before such date.
