Every criminal Court, except courts of subordinate judges sitting as civil courts but exercising magisterial powers, shall have the following statutes, etc.:-The Penal Code,The Code of Criminal Procedure,The Arms Act,The Cattle Trespass Act,The Central Provinces and Berar Municipalities Act,The Central Provinces and Berar Village Sanitation Act,The Court-fees Act,The Evidence Act,The Central Provinces and Berar Excise Act,The Explosives Act,The Factories Act,The Forest Act,The Public Gambling Act,The Hackney Carriage Act,The Oaths Act,The Opium Act,The Petroleum Act,The Prisons Act,The Police Act,The Railways Act,The Reformatory Schools Act,The Stamp Act,The Whipping ActThe Rules and Orders (Criminal),Comparative Almanacs,and such other books as the High Court may, from lime to time, prescribe.
