Section 197 in Criminal Rules of Practice and Circular Orders, 1990
197. Packets to be opened in the presence of Judge or Magistrate:
- When any records or official documents are received from any Court or Public Office by post, the packet shall be opened in the presence of the presiding Judge or Magistrate and the papers compared with the list accompanying them. The instructions contained in the Rules 193 to 196 shall then be observed as far as they are applicable.
