Section 117(8) in The General Rules (Criminal), 1977
(8)Every case under the following Acts in which the offence charged is punishable with fine only or with imprisonment not exceeding one year with or without fine.(i)The Police Act, 1861.(ii)The Stage Carriages Act, 1861.(iii)The Cattle Trespass Act, 1871.(iv)The Northern India Canal and Drainage Act, 1873.(v)The Hackney Carriage Act, 1879.(vi)The Vaccination Act, 1880.(vii)[The Prevention of Cruelty to Animals Act, 1890.] [Now see the Prevention of Cruelty to Animals Act, 1960 (Act No. 59 of 1960).](viii)The Indian Stamp Act, 1899.(ix)The Cantonments Act, 1924.(x)The Indian Forest Act, 1927.(xi)The Sugar Cane Act, 1934.(xii)[The Motor Vehicles Act, 1939.] [Now see the Motor Vehicles Act, 1988.](xiii)[The U. P. Town Areas Act, 1914.] [Now repealed by the U. P. Act, 12 of 1994, Section 163.](xiv)The U. P. Municipalities Act, 1916.(xv)The U. P. District Boards Act, [1922] [Now see U. P. Kshetra Samities and Zila Parishad Adhiniyam, 1961.](xvi)The U. P. District Boards Primary Education Act, [1926] [Now U. P. Basic Education Act, 1972.],Note. - (1) The register in Form No. 9 should be properly maintained and should show convictions where sentences are passed.
