Section 482(3) in Criminal Courts - Rules and Orders
(3)In the other bundle shall be placed the records of other miscellaneous non-judicial proceedings [e.g., under Section 13 of the Indian Lunacy Act, or Section 18 of the Vaccination Act, or Section 77 (1) of the Central Provinces Municipalities Act, or Section 514 of the Code or proceedings under Sections 107 and 145 of the Code, dismissed in a preliminary enquiry or on a police report, or proceedings for the recovery of fines or for disposal of property]. The list of this bundle shall be marked B.Note. - District Magistrate should refer, for the orders of the High Court cases where there is doubt as to the inclusion of papers as miscellaneous non-judicial cases.
