No particular form of note is prescribed. It should direct attention to any considerable variation in the statistics between one year and another, and to circumstances which influence the figures, giving explanations wherever possible. Delays in trial, suggestions for reform and whatever calls for public attention should also be mentioned. District Magistrates and Sessions Judges are reminded of their duty to see that comments in the report are not of a routine nature but are based upon their experience and considered judgement. Mere recapitulation of figures and self-evident statements are of no assistance unless some argument is to be based upon them.
