Section 27 in Criminal Court Rules of the High Court of Judicature at Patna
27. [ [Substituted by C. S. No. 19 dated 27.8.1974.]
Whenever any document or documents which are required to be produced in a case, are in the custody of the [Lok Sabha/Rajya Sabha/Vidhan Sabha/Vidhan Parishad] or whenever a witness whose presence is required in a case, for being examined, is an officer in the Secretariat of the [Lok Sabha/ Rajya Sabha/ Vidhan Sabha/Vidhan Parishad] [Substituted by C. S. No. 25.] or any duly informed officer of the Secretariat of the [Lok Sabha/Rajya Sabha/Vidhan Sabha/Vidhan Parishad] [Substituted by C. S. No. 25.], a letter of request in Form No. (M)13-A shall be issued instead of a summons in the ordinary form.]
