Section 216 in Criminal Court Rules of the High Court of Judicature at Patna
216.
Monthly statement of pending cases and Quarterly Statement should be despatched by [the courts of Executive Magistrates] [Inserted by C.S. No. 72.] to the District Magistrate, [and by the Courts of Judicial Magistrates to the Chief Judicial Magistrates] [Inserted by C.S. No. 72.] on or before the 3rd of the month next succeeding the period to which they relate, and Annual Statements on or before the 15th day of the new year.
