Section 30 in Criminal Court Rules of the High Court of Judicature at Patna
30.
Complaints should be received daily at fixed hours ordinarily at the commencement of the day's sitting. They should be immediately numbered in the order of their receipt and entered in [* * * *] [Omitted by C.S. No. 27.] the Register to be kept in Form no. (R) 1. When a case is made over for trial to another officer, and entry to this effect should be made in the column for preliminary orders. [G.L. 3/57.]Note - Cases instituted under sections 182, 193 and 211, Indian Penal Code, cases sent by the Civil Courts for judicial enquiry, excise cases unless challaned by the police and cases under sections 174, 188 and 312, Indian Penal Code, are to be shown in the Register of Complaints of offences.
