Section 140 in Criminal Court Rules of the High Court of Judicature at Patna
140.
The Order-sheet shall include every interlocutory order, from the date of complaint, or [the date on which the F.I.R.] [Substituted by C.S. No. 8.] as received in the office of the [Magistrate concerned] [Substituted by C.S. No. 55.] is laid before him, and shall also contain the substance of the final order. [G.L 1/50, G.L 1/58, G.L 1/59][141. Each order entered in the order-sheet shall bear serial number be signed by the Magistrate.] [Substituted by C.S. No. 8.]
