Section 219 in Criminal Court Rules of the High Court of Judicature at Patna
219.
Punctuality in the submission of Annual Statements and Annual Reports must be insisted upon and [officers concerned] [Substituted by C.S. No. 74.] should be careful to take the necessary steps to insure the accurate compilation and prompt despatch of the same. The Court will be compelled to take a serious view of the conduct of any officer who neglects to accord due attention to these orders.Note - [x x x x x x] [Deleted by C.S. No. 74.]Miscellaneous
