Section 145 in Criminal Court Rules of the High Court of Judicature at Patna
145.
The records of all decided cases shall be forwarded to the District Record Room by Magistrates, at headquarters, in the course of the next month, and by Magistrates, at Subdivisions, in the course of the fourth month succeeding that in which they were decided. [H. C. Memo No. 4331-64, dated 21st April 1966\
