Section 597(8) in Criminal Courts - Rules and Orders
(8)In column 16 shall be entered cases dealt with under Section 562 of the Code, Section 31 of the Reformatory Schools Act, 1897, Section 28 of the Central Provinces Children Act, 1928, Section 3 or 4 or 5 of the Central Provinces Probation of Offenders Act, 1936, Section 130 of the Railways Act, 1930, and any similar enactment which permits the release of an offender without the imposition of a substantive sentence of imprisonment, fine, whipping or detention.
