Section 603(1) in Criminal Courts - Rules and Orders
(1)At the close of the year reader of each Court invested with appellate powers shall prepare an abstract of the contents of the appeal and revision registers in forms similar to Statements VI-A and VI-B. The figures for the several classes of Court from which appeals are heard shall be separately grouped and totaled as follows :-(a)Special Magistrates appointed under Section 14 of the Code.(b)Stipendiary Magistrates sitting singly.(c)Honorary Magistrates sitting singly.(d)Benches of honorary Magistrates.
