Section 554(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)The High Court may, from time to time, and with the previous sanction of the [the Government] [In section 4(1)(a), (1) and (p). 7(2), 8, 9, 10, 11, 12, 415(3), 108, 132, 157, 158, 161, 173, 178, 188, 193(2), 196, 196-A, 197, 218, 261, 263, 265, 319, 320(1), 321, 335, 357, 358, 382, 386, 392, 399, 422, 464, 466, 471, 474, 483, 492, 495, 528, 541 and 554 the words 'The Government' substituted for the words 'His Highness' by Act X of 1996.] ;(a)make rules for keeping all books, entries and accounts to be kept in all Criminal Courts subordinate to it, and for the preparation and transmission of any returns or statements to be prepared and submitted by such Courts ;(b)frame forms for every proceeding in the said Courts for which it thinks that a form should be provided ;(c)make rules for regulating its own practice and proceedings and the practice and proceedings of all Criminal Courts subordinate to it ; and(d)make rules for regulating the execution of warrants issued under this Code for the levy of fines :Provided that the rules and forms made and framed under this section shall not be inconsistent with this Code or any other law in force for the time being.
