Section 220 in Criminal Court Rules of the High Court of Judicature at Patna
220.
[Officers concerned] [Substituted by C.S. No. 74.] are required to see that the statements are prepared neatly as well as correctly, in respect of the entries made, and that they are not disfigured by slovenly or bad writing. When such defects occur, the statements will be liable to be returned.
