Section 163 in Criminal Court Rules of the High Court of Judicature at Patna
163.
(a)[Sessions Judges should give every facility to Executive Magistrates and Gazetted Police Officers authorised by the District Magistrates and Superintendent of Police concerned for inspecting the records of cases of the Courts of Sessions, care being taken that no record is removed from the Judges' Record Room] [Substituted by C.S. No. 60.], Copies of the judgement and order, when required by the District Magistrate, shall be prepared by the Copying Establishment of the Sessions Judge and, if possible, should be type-written. (For rates to be charged for such copies, see rule 192 (a) of Part V, post. [G. L. 2/39](b)Copies of papers other than those specified above, which are required by the District Magistrate, should be prepared by a clerk of the [District] [Substituted by C.S. No. 60.] Magistrate's office deputed to the Judge's office for that purpose. Such copies are to be used only for the information and guidance of [Executive Magistrates] [Substituted by C.S. No. 60.] [xxxx] [Omitted by C.S. No. 60.] who are not at liberty to cavil at the judgement of the Sessions Court or enter into any discussion with the Judge upon its merits.[Note - The same procedure should be followed in respect of copies supplied free of cost fro hi the records of the Courts of the Judicial [xxxx] [Inserted by C. S. No. 7.] Magistrates and also when a copy is required by any public officer referred to in Rule 188.]How Records should be transmitted from one Court to another
