Section 256 in Criminal Court Rules of the High Court of Judicature at Patna
256.
At Sadar stations the registering authority shall be the [Chief Judicial Magistrate] [Substituted by C.S. No. 86.] in the case of clerks of Mukhtars [x x x x] [Deleted by C.S. No. 86.] and the District Judge in all other cases and at other stations such authority shall be the [Sub-divisional Judicial Magistrate] [Substituted by C.S. No. 86.] and the principal Civil Court respectively. Where there is more than one Civil Court of the same grade at any such station, the power shall be exercised by the senior Judge unless the District Judge otherwise directs.
