Section 229 in Criminal Court Rules of the High Court of Judicature at Patna
229.
Session Judges shall submit also quarterly to the High Court, a [statement] [Quarterly Statement B, Parts I and II, Form no (S) 4, Volume II.] showing the result of commitments to the Court of Sessions and of appeals and applications for revision made to them. The Additional or Assistant Sessions Judge, if any, will furnish a similar return for his own Court to the Sessions Judge, who will exhibit the figures separately in his return. [G.L. 1/24.]
