Section 6 in The West Bengal Criminal Law Amendment (Special Courts) Act, 1949.
6. Appeal, Revision and Transfer
The High Court may exercise, so far as they may be applicable, all the powers conferred by Chapters XXIX, XXX and XXXI of the Code of Criminal Procedure, 1973, on a High Court as if a Special Court were a Court of Session trying cases without a Jury within the local limits of the jurisdiction of Ihe High Court.
