Section 167(4) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(4)[ If such order is given by an Executive Magistrate other than the District Magistrate or Sub-Divisional Magistrate, he shall forward a copy of his order, with his reasons for making it, to the Magistrate to whom he is immediately subordinate; and if such order is given by a Judicial Magistrate, he shall forward a copy of his order, with his reasons for making it, to the Chief Judicial Magistrate] [Sub-section (4) substituted by Act XL of 1966.].
