Section 232 in Criminal Court Rules of the High Court of Judicature at Patna
232.
Most of the Annual Statements can be readily compiled from the statistical and other registers. In the case of others it is essential that the requisite information should be collected from time to time so as to be available without delay at the close of the year. In the latter case [Chief Judicial Magistrates and] [Inserted by C.S. No. 76.] District Magistrates must take care that the proper officers of their own Court and of the Court subordinate to them, collect the information at convenient intervals.
