Section 242 in The Code of Criminal Procedure, 1989 (1933 A. D.)
242. Substance of accusation to be stated.
- When the accused appears or is brought before the Magistrate, the particulars of the offence of which he is accused shall be stated to him, and he shall be asked if he has any cause to show why he should not be convicted; but it .shall not be necessary to frame a formal charge.
