Section 482(2) in Criminal Courts - Rules and Orders
(2)In one bundle shall be placed all police papers of a preliminary or informatory nature on which the Magistrate has passed orders (e.g., under Sections 62, 157, 173 and 174 of the Code and orders on applications under Section 344) 'also all applications for licenses under the Arms Act, Petroleum Act and Poisons Act and the list accompanying this bundle shall be marked A'.(No. 8 dated 5-12-51)
