Section 14B(5) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
(5)Notwithstanding anything to the contrary contained in the Code of Criminal Procedure, 1973 (No. 2 of 1974), the order of the Court of Sessions passed under this section shall be final and shall not be called in question before any Court.
