(1)In preparing Statement Nos. II to VIII the District Judges shall follow the instructions regarding the preparations of ledgers contained in Rules 393 to 506 foregoing.(2)In Statement Nos. II, IV, VI and VII separate totals shall be entered for cases instituted in the (a) Court of District Judge; (b) Courts of Civil Judges, Class I, (c) Court of Civil Judges, Class II, and (d) Courts of Small Causes established under the Provincial Small Cause Courts Act, 1887, and other Courts trying cases by Small Cause Court procedure.(3)Statement No. Ill (Value Statement) shall contain only the total for all Courts in the district.(4)In Statement No. IV, Part I (Trial Statement) the total of column (4) shall agree with the total of column (18) of the Statement No. II (Description Statement).(5)Statement No. IV, Part 2 (Statement of Miscellaneous Judicial Cases), shall not include statistics of insolvency petitions.
