Section 82 in Criminal Rules of Practice and Circular Orders, 1990
82. Receipt of Complaints by Magistrates:
- Complaints of offences whether oral or in writing shall be received on all working days at fixed hours by the Magistrate having Jurisdiction to receive them. When the complaint is in writing, the complainant shall present along with the complaint as many copies on plain paper of the complaint as the number of the accused persons complained against.
