Section 111(4) in Criminal Court Rules of the High Court of Judicature at Patna
(4)Papers showing how the proceedings were initiated together with any sanction to the proceeding granted under sections 195, 196 or 197, Criminal Procedure Code [that is to say : the complaint, first information to the Police, or order of the Magistrate under section 190 (1) (c) on which the proceedings were taken], the final report of the Police under section 173 of the Criminal Procedure Code and the order of commitment. [x x x] [Deleted by C.S. No. 49.]
