Section 7 in The Criminal Court And Border Security Force Courts (Adjustment Of Jurisdiction) Rules, 1969
7. Intimation regarding trial of accused .-(1) When an accused has been delivered by the Magistrate under rule 5 or 6, the commandant of the accused or the competent authority, as the case may be, shall, as soon as may be, inform the Magistrate whether the accused has been tried by a Border Security Force Court or other effectual proceedings have been taken or ordered to be taken against him.
(2)When the Magistrate has been informed under sub-rule (1) that the accused has not been tried or other effectual proceedings have not been taken or not ordered to be taken against him, the Magistrate shall report the circumstances to the State Government, take appropriate steps to ensure that the accused person is dealt with in accordance with law.
