Section 238 in Criminal Court Rules of the High Court of Judicature at Patna
238.
Sessions Judges and District Magistrates shall submit to the High Court along with the Annual Statements, a Report for the year to which they refer upon the Administration of Criminal Justice. The form numbered (S) [14] [The annual table 1 (vide Volume II).] shall be incorporated in their Reports by Sessions Judges and District Magistrates. Sessions Judges and District Magistrates should be careful to secure a correspondence between the figures given in the Tables in the body of their Reports and those contained in the Annual Statements submitted by them, and they are expected to see that no discrepancies occur in this regard. [G.L. 1/33.][Note - The report shall, in so far as the business done in the Courts of Judicial Magistrates is concerned, shall , in the first instance, be prepared by the Chief Judicial Magistrate, who shall forward the same to the Sessions Judge.] [Substituted by C.S. No. 78.]
