Section 192(b) in Criminal Court Rules of the High Court of Judicature at Patna
(b)The charges for obtaining copies of records in Sessions cases [x x x] [Omitted by C.S. No. 67.] which are required by [District Magistrates] [Substituted by C.S. No. 67.] should be adjusted under "Civil and Sessions Courts" while those for copies of records in cases in which an appeal has been preferred, and the copies required for Government Pleaders, should be adjusted under "Civil and Sessions Courts" or "Criminal Courts" according as the papers to be copied are at the time in the Office of the Sessions Court or of the Magistrate's Court.
