510. List of registers, etc., to be deposited in the criminal record room of District Magistrates. The Schedule and form number are given in brackets:-
(i)Registers of Courts of original jurisdiction-(1)Registers of original cases (V-71).(2)Register of original miscellaneous proceedings (V-72).(3)Fine register A (V-73).(4)Fine register B (V-74).(5)Register of process-fees and diet-money (V-75).(6)Register of released lunatics (V-76).(ii)Registers of Courts of appeals and revision-(1)Register of appeals (V-77).(2)Register of revisions (V-78).(3)Register of process-fees and diet-money (V-75).(iii)Record room and nazarat registers-(1)Register of registers deposited in the record-room (11-79).(2)Record room register of criminal cases (V-83).(3)Record room registers of dispatch of records (11-78).(4)Monthly list of records out of the record room for more than 2 months (V-24).(5)Inspection Book [II (a)-131].(6)Register of property made over to the Nazir in criminal cases (V-80).(7)Register of property made over to the Nazir other-wise than in criminal cases (XX-A-56/RECP).(8)Nazir's register of diet-money (V-82).(iv)Statistical ledgers-(1)Offence ledger (V-31).(2)Trial and duration ledger (V-32).(3)Witness ledger (V-34).(4)Punishment ledger (V-33).(v)General-(1)Papers relating to unclaimed property.(2)Cause lists.(3)List of jurors and assessors.(4)Intimations of fines realized (V-98).(5)Indents, offence ledger, etc.II.-The District and Session Judge's Record Room(Criminal Section)A. Records
