(a)An index to the conviction register for the whole district shall be maintained in all sadar Courts in B.P. Form No. 108.(b)The page, volume and year of the index shall be noted under each man's name in the conviction register.(c)At the close of each month, after the Sub-divisional conviction sheets are received, the sadar Court officer shall prepare an index for the whole district.(d)Indices for every 10 years shall be kept in bound books.(e)The sadar Court officer shall search the indices of this register to see if a person sent up has been previously convicted or not, and he shall certify on the back of the chargesheet that he has done so.(f)A key explaining the system of indexing will be found in Appendix XXVIII.
