571. In this register shall be entered all cases of prosecution for offences instituted against accused persons which are not hereinafter specified as coming under the head "Miscellaneous". Cases shall be numbered and entered in this register as soon as instituted. In State cases the entry in column 3 will be "State". In order to facilitate the preparation of the annual returns a note in red ink shall be made in the column of remarks against all offences relating to coin.
If separate proceedings under Section 512 of the Criminal Procedure Code, hereinafter called "the Code", are taken against a sole accused or against one or more of several accused, a note of the fact and of the number of the case in the Register of Miscellaneous Proceedings shall be made in the column of remarks.
