- In these rules-(a)"the Code" means the Code of Criminal Procedure, 1973;(b)"the Ordinance" means the [Bihar Control of Crimes Ordinance, 1978] [This may be read as 'Jharkhand Control of Crimes Act, 2002' in view of adaptation of that Act by the State of Jharkhand.] and reference to sections shall be construed as reference to section of the Ordinance;(c)"Schedule" means the Schedule to these rules, and reference to Forms shall be construed as reference to Forms set out in the Schedule.
