Section 163 in Criminal Rules of Practice and Circular Orders, 1990
163. Certificate under Article 132 or 134 of the Constitution:
- In cases where the High Court grants a certificate under Article 132 or 134 of the Constitution to a person under sentence of death, the date of the issue of the certificate shall forthwith be intimated to the Government and the Superintendent of the Jail in which the prisoner is confined.
