Section 5 in Criminal Court Rules of the High Court of Judicature at Patna
5.
Magistrates and other officers entrusted with the disposal of criminal business should refrain from and strictly interdict on the part of those subject to their authority the objectionable practice of transacting public business at their private residences, instead of at the public kachahries. A Magistrate can never be as accessible in his own house as at his court, and unless there are fixed hours for the regular disposal of business thereat, petitioners and others will be either deterred from attending or constantly subject to much inconvenience and expense.
