186. [ [Added by Notification No. 667/VIII-a-109, dated 6th November, 1981, published in U. P. Gazette, Part II, dated 6th March, 1982.]
On a holiday a Criminal Court may dispose of such work of urgent nature like granting of bail or remand or do such other work that may with propriety be done out of Court and it will not be proper to refuse to do any act or make any order urgently required merely on the ground of the day being a gazetted holiday.]
