Section 302(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)Every order submitted for countersigning under sub-section (2) shall be accompanied by a statement of the facts which, in the opinion of the Magistrate, render the order necessary, and the Chief Judicial Magistrate to whom it is submitted may, after considering such statement, decline to countersign the order.[Similar to Section 267 from Old CrPC-Also Refer]
