Section 163(b) in Criminal Court Rules of the High Court of Judicature at Patna
(b)Copies of papers other than those specified above, which are required by the District Magistrate, should be prepared by a clerk of the [District] [Substituted by C.S. No. 60.] Magistrate's office deputed to the Judge's office for that purpose. Such copies are to be used only for the information and guidance of [Executive Magistrates] [Substituted by C.S. No. 60.] [x x x x] [Deleted by C.S. No. 60.] who are not at liberty to cavil at the judgment of the Sessions Court or enter into any discussion with the Judge upon its merits.
