The Magistrate holding an enquiry shall report the commencement of each commitment proceeding to the Sessions Judge as soon as the accused is produced, and immediately after the commitment he shall send an intimation to the Court of Session through the District Magistrate if he himself is not the District Magistrate. If articles in the case have been sent to the Chemical Examiner the information required by Rule 156 below must also be given. The Court of Session will then fix a date for the trial and inform the District Magistrate of the date fixed.
