Section 3 in Criminal Court Rules of the High Court of Judicature at Patna
3.
A diary in the prescribed form shall be kept by every Criminal Court. Each case fixed for any day shall be entered in advance immediately upon a date or adjourned date being fixed. [G.L. 4/55.]Note - This diary should also be utilized for the purpose of showing what work, if any, other than judicial work has been performed during the day by the officers maintaining it (vide also [rule 106, Chapter VI of the Board's Miscellaneous Rules, 1958] [See Bihar Local Laws Volume I pages 417-Ed.]).
