Section 315(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)Cases in which the Court takes proceedings under section 476 or 476-A of the Code of Criminal Procedure, 1898. or issues notice for contempt of Court otherwise than on an application and references under section 341 of the Code of Criminal Procedure. 1898, shall also be registered and numbered as criminal miscellaneous cases
