Section 83(c) in Criminal Court Rules of the High Court of Judicature at Patna
(c)The Appellate Court shall, at the same time when the release warrant or fresh warrant is issued recall and cancel the original warrant of commitment and this warrant as well as the release warrant when returned with an endorsement of execution shall be attached to the record of the original Court and returned to it therewith. [G.L 5/40]
