Section 174 in Criminal Court Rules of the High Court of Judicature at Patna
174.
In the ordinary circumstances a copy shall be furnished not later than 1 P. M. or 8 A. M., as the case may be, on the 5th open day after the application;[Provided that in case of notification regarding filing of deficit stamps and folios, copies shall ordinarily be furnished on the next open day following the date of filing of the deficit stamps and folios, if the time prescribed in the above rule has expired.] [Inserted by C.S. No. 13.]
