164. Court Pending Case Register. - (a) A Court Pending Case Register in the prescribed from shall be kept at each police station in manuscript in the form of a forward diary.
(b)Cases shall be entered in it on the date on which the chalan is submitted. On receipt from court of the dates of hearing and of subsequent adjournments, the cases shall be shown under these different dates.(c)It shall be the duty of the officers every evening to consult the register to take notes of the cases coming up the following day. They shall also make it a point to leave the police station in time for court and shall make a note to that effect in the register. The Officer-in-charge shall, however, be responsible for general supervision and reporting defects to the Subdivisional Assistant Commissioner.(d)The diary shall be put up daily before the Officer-in-charge who shall initial it.
