Section 140 in Criminal Court Rules of the High Court of Judicature at Patna
140.
The Order-sheet shall include every interlocutory order, from the date of complaint, or [the date on which the F.I.R. as received in the office of the [Magistrate concerned] [Substituted by C. S. No. 8.] is laid before him,] and shall also contain the substance of the final order. [G. L. 1/50, G. L. 1/58, G.L 1/59]
