Section 442(5) in Criminal Courts - Rules and Orders
(5)Papers showing how the proceedings were initiated, such as the complaint in writing or the examination of the complaint, the police charge sheet, the order under Section 190 (1) (c), any complaint made or order passed under Section 195 or 196 or 196-A, or a sanction granted under Section 197 of the Code of Criminal Procedure hereafter called "the Code".
