- Records shall be classified as follows :Class I - (1) Every complaint dismissed under Section 203 of the Code.(2)Every case compounded under the law.(3)Every application dismissed.(4)Every miscellaneous report or proceedings, which is entered in Form No. 12, when not filed as part of the record of a regular case.(5)Every case in which an accused person is discharged under the provisions of Section [259] [Now see Section 249 of Cr. P.C., 1973 (2 of 1974).] of the Code.(6)Every case under Section 133 of the Code.(7)Every case in which an accused person is acquitted under Section [247] [Now see Section 256 of Cr. P.C., 1973 (2 of 1974).] or [248] [Now see Section 257 of Cr. P.C., 1973 (2 of 1974).] of the Code.(8)Every case under the following Acts in which the offence charged is punishable with fine only or with imprisonment not exceeding one year with or without fine.(i)The Police Act, 1861.(ii)The Stage Carriages Act, 1861.(iii)The Cattle Trespass Act, 1871.(iv)The Northern India Canal and Drainage Act, 1873.(v)The Hackney Carriage Act, 1879.(vi)The Vaccination Act, 1880.(vii)[The Prevention of Cruelty to Animals Act, 1890.] [Now see the Prevention of Cruelty to Animals Act, 1960 (Act No. 59 of 1960).](viii)The Indian Stamp Act, 1899.(ix)The Cantonments Act, 1924.(x)The Indian Forest Act, 1927.(xi)The Sugar Cane Act, 1934.(xii)[The Motor Vehicles Act, 1939.] [Now see the Motor Vehicles Act, 1988.](xiii)[The U. P. Town Areas Act, 1914.] [Now repealed by the U. P. Act, 12 of 1994, Section 163.](xiv)The U. P. Municipalities Act, 1916.(xv)The U. P. District Boards Act, [1922] [Now see U. P. Kshetra Samities and Zila Parishad Adhiniyam, 1961.](xvi)The U. P. District Boards Primary Education Act, [1926] [Now U. P. Basic Education Act, 1972.],Note. - (1) The register in Form No. 9 should be properly maintained and should show convictions where sentences are passed.(2)Cases in which the order under Section 133 of the Code is made absolute under Sections 136, [137] [See Section 138 of Cr. P. C., 1973 (2 of 1974).] and [140] [See Section 141 of Cr. P.C., 1973 (2 of 1974).] of the Code should be treated as falling in Class III.Class II. - Every case in which the offence charged is punishable with fine only or with imprisonment not exceeding one year with or without fine, except offences under the Acts mentioned in Class I above or under the following Acts :(i)The Public Gambling Act, 1867.(ii)[The Central Excises and Salt Act, 1944.] [Now Central Excise Act, 1944.](iii)The U. P. Excise Act, 1910.(iv)The U. P. Opium Smoking Act, 1934.Every appeal and revision case.Class III. - All other cases including cases under Section 108 of the Code :Provided that a Court, for reasons to be recorded in writing, may order that any case or proceeding belonging to Class I be treated as belonging to Class II or Class III, or that any case belonging to Class II be treated as belonging to Class III.
