Section 116B in Criminal Rules of Practice and Circular Orders, 1990
116B. The surety shall submit two copies of his latest passport size photographs, which are not older than six months before the date of submission, of which one copy shall be retained in the Court record and one copy be retained by the police station concerned."
Amendment to the Criminal Rules of Practice and Circular Orders, 1990 - Orders - IssuedG.O.Rt. No. 2201, Law (L.A. & J - Home - Courts-B) Department, Dated: 07-11-2013.NotificationIn exercise of the powers conferred by the Article 227 of the Constitution of India and Section 477 of the Code of Criminal Procedure, 1973 (Act 2 of 1974) and of all other powers hereunto enabling the Governor of Andhra Pradesh in consultation with the High Court of Andhra Pradesh hereby makes the following amendment to the Criminal Rules of Practice and Circular Orders, 1990, as published in the Andhra Pradesh Gazette, RS to Part - II, issue No.6, dated the 7th March, 1991.AmendmentThe existing sub-rule (2) of Rule 58 shall be read as sub-rule (2)(i) and the following rules (ii) and (iii) shall be added, namely,"(ii) each document shall be assigned separate exhibit number;(iii)where a marked document contains more pages than one, the total number of pages shall be mentioned in the endorsement".
