216. If the time allowed for a particular sessions proves insufficient and interferes with the dates fixed for another sessions to be held in another district or sub-division, the proper course to adopt is not to leave untried any cases fixed for the first sessions and which are ready for trial, but to transfer as many of these cases as may be necessary to an Additional Sessions Judge where practicable, or to transfer as many cases as may be necessary from the beginning to the end of the. sessions to be held in the other district or sub-division as to cause as little inconvenience as possible. Immediate intimation of the cases so transferred should, however, be given to the District Magistrate concerned and the matter reported to the High Court for information.
