Section 217 in Criminal Court Rules of the High Court of Judicature at Patna
217.
Quarterly Statements should be submitted by District Magistrates, [Chief Judicial Magistrate] [Inserted by C.S. No. 73.] and Sessions Judges to the High Court on or before the 15th of the month next succeeding the period to which they relate, and Annual Statements, along with the Annual Report on the Administration of Criminal Justice, on or before the 15th February of each year. The punctual despatch of correct statements is an important duty, the neglect of which will not be overlooked by the Court.[Note. - The Chief Judicial Magistrate shall submit statements and reports through the Sessions Judge.] [Inserted by C.S. No. 74.]
