Section 104A in The General Rules (Criminal), 1977
104A. [ Delegation of power to release prisoner on bail. [Added by Notification No. 261/VIII-a-93, dated 9th September, 1957, published in U. P. Gazette, Part II, dated 17th October, 1957.]
- Where an order of bail directs the District Magistrate to release the prisoner, the District Magistrate may delegate his power to any Magistrate under him.]
