Section 69 in Criminal Court Rules of the High Court of Judicature at Patna
69.
Every Magistrate, when committing a prisoner to Jail, shall attach to the warrant of commitment a note in Criminal Process Form no. (M)64, Volume II. When the prisoner is sentenced by a Court superior to that of a Magistrate, the [Chief Judicial Magistrate] [Substituted by C.S. No. 36.] must arrange that this note be made by a competent officer, and be attached to the warrant.
