Section 242 in Criminal Court Rules of the High Court of Judicature at Patna
242.
As regards the pay of peons employed in the service of processes in [Executive] [Inserted by C.S. no. 80.] Magistrate's court, the rules in Part III, Chapter II of the Board's Practice and Procedure Manual, 1939, shall be followed.Rule framed by the High Court of Judicature at Patna in accordance with section 22 of the Court-fees Act, 1870 (VII of 1870) for the guidance of Magistrates in the State of Bihar.
