Section 224 in Criminal Rules of Practice and Circular Orders, 1990
224. Note to be made, if any Material-Object is retained:
- In every case in which any material object is retained, the order of the Judge directing such retention should Form part of the record submitted to the High Court, classified under item 8, "other miscellaneous papers if any" with English part of the Sessions Record, the page assigned to the paper being shown against item 6(b).
