Section 617(2) in Criminal Courts - Rules and Orders
(2)In compiling the statement the printed schedule of offences shall be adhered to. The list offences under special and local laws is not exhaustive : additional entries shall be made in alphabetical order of each law against which offences were alleged to have been committed. Abetments and attempts, where not separately specified in the schedule, shall be included with the substantive offences abetted or attempted.
