Section 83(b) in Criminal Court Rules of the High Court of Judicature at Patna
(b)In every case in which a sentence is modified on appeal the Appellate Court shall prepare a fresh warrant in the form reproduced in Volume II as Form no. (M)75. in accordance with the terms of the order passed and shall send the same direct to the officer-in-charge of the jail in which the appellant is confined. When the fresh warrant is returned with the endorsement of execution under [Section 430] [Substituted by C.S. No. 39.] Criminal Procedure Code, the Appellate Court shall forward it to the court from the decision of which the appeal was preferred to be attached to the original record.
