Section 186(46) in Criminal Court Rules of the High Court of Judicature at Patna
(46)To remit the fees chargeable on copies of judgements or relevant extracts therefrom furnished to the Registrar of the Council of Medical Registration, Bihar, by courts exercising criminal jurisdiction in cases in which a registered medical practitioner is convicted of a non-bailable offence or in which the Court pronouncing the judgement considers that the professional conduct of a registered medical practitioner has been such that it is desirable to bring it to the notice of the Council. [Government of Bihar and Orissa Judicial Department Notification no. 1445 J. R., dated the 23rd July 1931][Note - In rule 186 for the Sections of the [Code of Criminal Procedure, 1898.] [Inserted by C S. No. 65.] the corresponding Sections of the Code of Criminal Procedure, 1973, shall be read. The rule shall be followed subject to the relevant provisions of the latter Code]C. Searching and Copying Fees
