Section 225 in Criminal Court Rules of the High Court of Judicature at Patna
225. [ [Substituted by C. S. No. 75.]
Judicial Magistrates shall submit a monthly statement to the Chief Judicial Magistrate and Executive Magistrates shall submit a monthly statement to the District Magistrate of their pending files. They are also required to submit monthly explanations of the cause of delay in the disposal of cases pending for more than six months.] [G. L. 7/44]
