Section 599(5) in Criminal Courts - Rules and Orders
(5)When the hearing in the Court is concluded, columns 5 to 8 shall be totalled and the memorandum placed before the Presiding Officer, who after satisfying himself that all the entries have been correctly made shall sign it and have it filed with the record. When the case is committed for trial, or referred under Section 123 of the Code, to the Code of Session, the memorandum shall be sent direct to the statistical clerk, who shall file it with the record on its receipt from the Court of Session.
