Section 2 in Criminal Court Rules of the High Court of Judicature at Patna
2.
Every Sessions Judge and Magistrate shall sit daily and punctually at the hour appointed for the opening of his court unless prevented by circumstances which are to be recorded in the Court's Diary [Form no. (R) 6].Note 1. - Between the 1st April and 30th June, the exact dates being settled in consultation with the heads of the offices in the station, the courts may commence their sittings at 6 A.M. or as soon thereafter as convenient. When this arrangement is in force, the Sessions Judges and Magistrates are expected to sit for at least 5 hours each day. However, if the local weather conditions so necessitate or for any other sufficient reason or cause the subordinate courts may sit in the morning at any time of the year with the prior approval of the High Court.Note 2. - Magistrates, who expect to spend all or the greater part of the day in criminal work should ordinarily rise for half an hour or less at about 1:30 P.M. (or at about 8:30 A.M. in the case of morning sittings).
