168. [ Registers in Sessions Courts. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
- The following registers shall be maintained in every Court of Sessions by such clerk as the Presiding Judge, may, by written order, direct -(a)Register of committed cases (Form No. 15).(b)Register of punishments (Form No. 16).(c)Register of cases submitted to the Court of Sessions (Form No. 17).(d)Register of miscellaneous criminal cases (Form No. 11).(e)Register of miscellaneous reports and proceedings (Form No. 12).(f)Register of bail applications (Form No. 12-A).(g)Register of cases under Section 330 of the Code (Form No. 10).For the special court of sessions, who takes congnizance of an offence directly without commitment of the case, Form No. 15-A in place of aforesaid Form No. 15 and Form No. 17, shall be used.The aforesaid forms are specified in Appendix C.]
