130. Beats of area outside [eight kilometres] [Substituted by Notification No. 603/VII-f-97, dated 3-2-1981, w.e.f. 3-10-1981.] radius.
(1)The Central Nazir or Nazir shall divide the area outside the [eight kilometres] [Substituted by Notification No. 603/VII-f-97, dated 3-2-1981, w.e.f. 3-10-1981.] radius into beats, shall make the best beats, and shall make the best arrangement possible for the prompt service of processes in each beat.(2)The Central Nazir or Nazir shall prepare a statement showing :(i)the number of the beat,(ii)the names of the parganas and villages included in the beat,(iii)the day or days of the week on which processes are issued in the beat; and(iv)the number of process-servers posted at each beat.The allotment of process-servers to the various beats shall be done by the District Judge every year but for special reasons a process-server may be transferred from one beat to another earlier also.A copy of such statement after it has been approved by the District Judge shall be supplied to each Court and kept in the Court-room with a view to dates being fixed in accordance therewith.(3)Process-almirah and distribution of processes. - In the office of the Central Nazir or Nazir there shall be kept an almirah which shall be divided into pigeon-holes the number of which shall be more than the number of beats, extra holes being used for urgent processes, and each process shall be placed in its appropriate pigeon-hole as soon as it is received. The processes relating to a particular beat shall issue on the day fixed for that beat or if so ordered by officer-in-charge of the Nazarat, on any other day.
