Section 17 in Criminal Court Rules of the High Court of Judicature at Patna
17.
All processes issued by the High Court in Criminal cases should be served as quickly as possible and the service reports sent by the date fixed. If service in sufficient time before the date fixed is impracticable, the process is to be returned to the issuing court with reasons and thereupon a fresh date may be fixed. [G.L. 7/60]
