With the exception of proceedings before the Court of Session, the records of which will be kept in the criminal section of the District and Sessions Judge's record room, records of all criminal proceedings shall be kept in the record room of the District Magistrate.Note. - Proceedings referred to the Court of Session under the Central Provinces Borstal Act (C.P. IX of 1928) or under Section 123 (2) of the Code or any similar provision of law shall for the purpose of this rule be regarded as proceedings in the referring Court.I.-The District Magistrate's Record RoomA.-Records
