36. Jail Appeals may be received by post. In the case of such appeals after the Trial Assistant has reported it whether it is within time and admissible the Registrar shall submit it with a copy of judgment or order appealed against to a Bench for orders:
Provided that an appeal in which substantive sentence up to and inclusive of ten years has been passed shall be laid before a Single Judge for admission. Provided further that all jail appeals shall be laid for admission in Chamber.
