Section 15 in Criminal Court Rules of the High Court of Judicature at Patna
15.
Every summons issued under [x x x] [Delete by C. S. No. 32.] the Code of Criminal Procedure shall be [in duplicate] [Inserted by C. S. No. 32.] signed and sealed by the Presiding Officer of the Court or in his absence by any other [x x x] [Delete by C. S. No. 32.] Magistrate exercising jurisdiction within the local area of the Court.
