Section 208 in The Rajasthan Law And Judicial Department Manual, 1952
208. Maintenance of registers.
- The following registers shall be maintained in the office of the Collector :-(i)a register of notices received in Form K of Appendix III;(ii)a register of civil suits or other proceedings for or against Government in Form L, in Appendix III;(iii)a register showing recovery of court-fee and other costs in pauper suits in Form M in Appendix III:(iv)a register showing the work done and the accounts of fees of Public Prosecutors and Additional Public Prosecutors and other legal practitioners in Form N in Appendix III;(v)a register of civil suits or other proceedings for or against Government servants in Form O in Appendix III;(vi)a register of civil suits or other proceedings by or against Government servants for anything done by them in their official capacity in Form P in Appendix III;
