Section 67 in Criminal Court Rules of the High Court of Judicature at Patna
67.
Session Judges and Magistrates shall forward to the Registrar of the Council of Medical Registration, Bihar, free of charge, a copy of the judgment in all cases where a registered medical practitioner is convicted of any non-bailable offence. In other cases, when a judgment contains any unfavourable remarks on the professional conduct of a registered medical practitioner, whether accused in the case or a witness, a copy of the judgement, or relevant extracts therefrom, shall be sent if the Court pronouncing the judgment considers that the conduct of the registered practitioner has been such that it is desirable to call the attention of the Medical Council to it.
