Section 116 in Criminal Court Rules of the High Court of Judicature at Patna
116.
(a)It shall not be necessary to prepare a title-page, table of contents, or order-sheet in the case of complaints dismissed under section 203, Criminal Procedure Code, in respect of which no enquiry is made under section 202, ibid, but such complaints (with the order passed thereon), shall be formed into weekly, monthly, or quarterly files as may be most convenient and each such file shall constitute one record, to which shall be attached a title-page and a table of contents. Of each file or record thus formed a single entry shall be made in the list which accompanies all records sent to the District Record Room. These files shall be preserved for one year from the date of the latest order in each.(b)No title page and table of contents need be attached in the cases under the Municipal and District Board bye-laws nor in those under section 34 of the Police Act.
