Section 436(1) in Criminal Courts - Rules and Orders
(1)The District Magistrate shall without delay forward the report in Form C to the District Judge having jurisdiction. Jurisdiction is conferred on the District Judge by Sections 192, 193, 218, 219, 253, 254 and 269 of the Indian Succession Act (XXXIX of 1925); by Section 54 of the Administrator General's Act (III of 1913); and by Sections 4, 5 and 7 of Bengal Regulation V of 1799.
