(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.(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)(3)In the other bundle shall be placed the records of other miscellaneous non-judicial proceedings [e.g., under Section 13 of the Indian Lunacy Act, or Section 18 of the Vaccination Act, or Section 77 (1) of the Central Provinces Municipalities Act, or Section 514 of the Code or proceedings under Sections 107 and 145 of the Code, dismissed in a preliminary enquiry or on a police report, or proceedings for the recovery of fines or for disposal of property]. The list of this bundle shall be marked B.Note. - District Magistrate should refer, for the orders of the High Court cases where there is doubt as to the inclusion of papers as miscellaneous non-judicial cases.
