The attention of the Courts is invited to the provisions of Section 352, of the Code. The general rule is that public business should be conducted in open Court at the recognized Court house during recognised Court hours. Except when a Magistrate is on tour or when exceptional circumstances exist the conduct of public business elsewhere that at the Court house is not desirable. In the trial of young persons use should, however, be made of the proviso to the Section and ordinarily only persons related to the accused or otherwise concerned in the case should be admitted to the Court.
