Section 192 in The Rajasthan Law And Judicial Department Manual, 1952
192. Register of pauper cases.
- The Collector shall maintain a register if Form "G" of Appendix III and each case on a separate page. Entries in the first five columns shall be made from the Public Prosecutors' report submitted under rule 161 or from a copy of the decree received under rule 162 or 164. As the case proceeds, a memorandum in column 6 shall be added showing the amount of stamp duties realised and costs recovered.
