Section 482(1) in Criminal Courts - Rules and Orders
(1)All proceedings relating to the exercise of the functions of magistrates which are not original cases or miscellaneous judicial proceedings or proceedings in appeal or revision or proceedings relating to such proceedings are classified as miscellaneous non-judicial proceedings. The papers of such proceedings shall be made into two monthly bundles as directed below and sent by the reader with lists (in Form No. 22 on Schedule V) to the record keeper at the close of each month.
