Section 90 in Criminal Court Rules of the High Court of Judicature at Patna
90. [ [Substituted by C.S. No. 41.]
Sessions Judges are to be guided by, but not to go beyond the following instruction in communications with the Executive Magistrates.District Magistrates are to comply with all requisitions made by Sessions Judges with regard to any case appealable to or revisable by them. The District Magistrates are also to render any explanation which the Sessions Judges may require from them and to obtain and submit any explanation which Sessions Judges may require from the Executive Magistrates.]
