575. The following cases shall be entered in this register, and without the order of the High Court no addition shall be made thereto:-
Cases under the Code(1)Proceedings against witnesses under Part C of Chapter VI (proclamation and attachment).(1-A) Proceedings under Section 100 (search for persons wrongfully confined).(2)Proceedings under Parts B and C or Chapter VIII (security for keeping the peace and for good behavior).(3)Proceedings under Chapter X (public nuisance).(4)Urgent cases of nuisance or apprehended danger (Chapter XI).(5)Proceedings under Chapter XII (disputes as to immovable property).(6)Frivolous or vexatious accusations summarily dealt with under Section 250.(7)Proceedings under Section 332 (non-attendance of jurors or assessors).(8)Proceedings under Chapter XXVIII (fine recovery proceedings).(9)Proceedings under Chapter XXXV (prosecution for offences mentioned in Section 195).(10)Proceedings under Section 480 (Contempt of Court).Note. - The specific offence charged against the accused shall also be entered in the register of original cases.(11)Proceedings under Section 485 (proceedings against persons refusing to answer or produce a document).(12)Proceedings under Chapter XXXVI (maintenance of wives and children).(13)Proceedings under Section 512 (proceedings for recording evidence when an accused person has absconded or the offender is unknown).(14)Proceedings under Chapter XLII (forfeiture of bail or recognizance).(15)Proceedings for disposal of property under Sections 518, 520 and 523.Note. - An application under Section 552 shall be registered as a Miscellaneous criminal case only when no appeal or revision against the main order of conviction is preferred.(16)Proceedings under Section 552 (restoration of abducted female).(17)Proceedings under Section 563 (against convicted offenders released under Section 562).(18)Applications under Section 528.Cases under other Acts(19)Proceedings under Sections 18 and 22 of the Vaccination Act, 1880.(20)Proceedings under Sections 113 and 138 of the Railways Act, 1890.(21)Proceedings under Sections 7, 10, 14 and 15 of the Lunacy Act, 1912.(22)Proceedings under Section 143 of the Central Provinces Municipalities Act, 1922.(23)Proceedings under Section 8 of the Lepers Act, 1898.(24)Proceedings under sub-section (1) of Section 6 and sub-sections (1) and (2) of Section 7 of the Central Provinces Borstal Act, 1928.(25)Proceedings under Sections 6, 7,19 and 20 of the Central Provinces Children Act, 1928.(26)Proceedings under Section 12 of the Child Marriage Restraints Act, 1929.A miscellaneous proceeding under Section 512 of the Criminal Procedure Code, shall be registered when-(a)no accused has been brought to trail, or(b)one or more of several accused have absconded and the evidence that there is no prospect of immediately arresting the absconders cannot be obtained without inconveniently delaying the trial of the accused present in Court.In other cases the proceedings under Section 512 of the Criminal Procedure Code shall form part of the original case.
