Section 99F in The Code of Criminal Procedure, 1989 (1933 A. D.)
99F. Procedure in High Court.
- The High Court shall, as soon as conveniently may be, frame rules to regulate the procedure in the case of such applications, the amount of the costs thereof and the execution of orders passed thereon and until such rules are framed, the practice of the Court in proceedings other than suits and appeals shall apply, so far as may be practicable to such applications.
