Section 70(a) in Criminal Court Rules of the High Court of Judicature at Patna
(a)When a Magistrate passes an order to give security under [Section 122] [Substituted by C. S. No. 36.], Criminal Procedure Code, for a period exceeding one year and such security is not given on or before the date on which the period for which such security is to be given commences, he should commit the person against whom the order is made to prison, until the orders of the superior Court are received making the necessary modification in [Form no. 15 or 16 Schedule II] [Substituted by C. S. No. 36.], Criminal Procedure Code. When he receives the order of the superior Courts, he should, if the order is one to detain the person in Jail, issue a revised warrant in the terms of that order. The warrant will not, in such a case, be issued by the superior Court but by the Magistrate before whom the proceedings were instituted.
