Section 49 in The Rules of the High Court of Orissa, 1948
49.
Immediately on receipt in the office of the Court of the record in a criminal case, the Dealing Assistant shall examine the condition of the cover and shall note on the record the date of its receipt, examine the same and make a note stating that the record is perfect or defective, as the case may be, and, if defective, the particular or particulars in which it is defective.
