(1)Where any appeal, case or execution application under any existing law or under any law which may be made thereafter, other than those provided for in the Code or in these rules is instituted in any Civil Court, it shall be treated for statistical purposes as a regular appeal, miscellaneous (Judicial) case, or execution proceeding; as the case may be, and entries will be made in the appropriate registers and in the periodical returns accordingly:Provided that where any election case is instituted in any court in accordance with any law such a case shall be treated as a regular suit for statistical purposes.(2)In the remarks column of the registers, the section and the Act under which such appeals, cases or execution applications are, instituted shall always be noted, and in the periodical returns, the figures for each type of appeals, cases or execution applications shall be separately shown and at the bottom they should be totalled.
