Section 13 in Criminal Court Rules of the High Court of Judicature at Patna
13.
In every sentence or order made by a Criminal Court, the jurisdiction of the Judge or Magistral making it should distinctly appear on the face thereof.Note. - When the law empowers Magistrates of a particular grade to do a particular act or make a certain order, it should always appear on the proceedings that the Magistrate making the order or doing the act is a Magistrate who has jurisdiction to do it (22 W.R. Cr. R. 30).
