| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Code of Criminal Procedure | 1973 |
| Act Number | Enactment Date | Chapter Number |
| 02 | 01-04-1974 | 37 |
| Chapter Title | Ministry | Department |
| Miscellaneous | Ministry of Home Affairs | Department of Internal Security |
(1) Every High Court may, with the previous approval of the State Government, make rules-
(a) As to the persons who may be permitted to act as petition-writers in the Criminal Courts subordinate to it:
(b) Regulating the issue of licences to such persons, the conduct of business by them, and the scale of fees to be charged by them.
(c) Providing a penalty for a contravention of any of the rules so made and determining the authority by which such contravention may be investigated and the penalties imposed;
(d) Any other matter, which is required to be, may be, prescribed.
(2) All rules made under this section shall be published in the Official Gazette.
