(1)The records of all cases registered in the register of original cases shall be sent by the reader of the Court through the statistical writer to the record-keeper as soon as possible after disposal.(2)Records of cases ending in a conviction under Section 34 (b) of the Police Act or under Section 118 (1) (a) (i) of the Governments Act (II of 1924) or under Section 510 of the Indian Penal Code shall be sent by the statistical writer to the District Excise Officer before passing them on to the record-keeper.
