Section 147 in Criminal Court Rules of the High Court of Judicature at Patna
147.
A list in Form No. (R) 13, Volume II, shall accompany all records sent by Magistrates to the District Record Room and a list in Form No. (R) 14, Volume II, shall accompany all records sent to the Sessions Judge's Record Room.One list only shall be prepared for the record of all the four classes into which the cases have been classified under rule 150. The records of cases mentioned in provisos to rule 150 shall be entered in a separate list.
