Section 9 in Bihar (Cases Flow Management in Subordinate Courts) Rules, 2008
9. Proceedings for Perjury.
- If the Trial Judge, while delivering the judgment, is of the view that any of the parties or witnesses have wilfully and deliberately uttered blatant falsehood, he shall consider (at least in some grave cases) whether it is a fit case where prosecution should be initiated for perjury and order prosecution accordingly.
