Section 288(d) in Criminal Court Rules of the High Court of Judicature at Patna
(d)In cases in which a sentence of fine passed by a Magistrate is confirmed by a Court of Session, but set aside by the High Court on revision, it shall be the duty of the Sessions Judge to whom the order of the High Court is certified immediately to appraise the Magistrate concerned of the order of the High Court by sending him a certified copy of such order.
