(1)Description value ledgers shall be maintained properly for-I. Suits not exceeding Rs. 50 in value.II. Suits exceeding Rs. 50 but not exceeding Rs. 200 in value.III. Suits exceeding Rs. 200 but not exceeding Rs. 500 in value.IV. Suits exceeding Rs. 500 but not exceeding Rs. 1000 in value.V. Suits exceeding Rs. 1000 but not exceeding Rs. 5000 in value.VI. Suits exceeding Rs. 5000 but not exceeding Rs. 10,000 in value.VII. Suits exceeding Rs. 10,000 in value.Note. - When entering the value of any suit fraction of a rupee shall be omitted.(2)Only newly instituted suits shall be entered and no suit in which the plaint have been registered shall be included in this ledger. When a suit is transferred from one Court to another within the State it shall be entered only in the ledger of that Court in which it was pending at the end of the month in which it was instituted.(3)Column (10) of the ledger shall include-(a)suits under Section 9 of the Specific Relief Act.(b)Suits for specific performance of contracts.(c)Suits for cancellation or rectification of instruments or for cancellation of decrees or entries in the record of rights.(d)Suits for all kinds of declaration where no consequential relief is claimed.(e)Suits for injunction.(f)Application to file awards and agreements to refer to arbitration.(4)Column (16) shall include all other suits which do not fall under the headings of columns (9) to (15), e.g., suits on account, suits for partition, suits relating to religion and caste, administration suits, inter-pleader suits, suits for custody or guardianship of minors, suits for dissolution of partnership and suits for maintenance etc. A note describing clearly but briefly the nature of each suit entered in columns (7) and (16) shall be made in the remarks column.
