455. Action to be taken by Court officer on receipt of verification roll. [§ 12, Act V, 1861].
- On receipt of a verification roll, the Court officer shall at once consult his conviction register, report the result of his search immediately to the issuing Court and forward the roll to the officer-in-charge of the police-station concerned for verification of the statements on the reverse. The station officer after verification shall return the roll direct to the issuing Court without any unnecessary delay. To facilitate searches Court officers shall keep their indices to the conviction register corrected up to date.
