Section 207 in The Rajasthan Law And Judicial Department Manual, 1952
207. Monthly return to be sent by the Public Prosecutors to the Legal Remembrancer.
(a)All Public Prosecutors shall send a return to the Legal Remembrancer on the first of every month in form of Appendix III. When there are no cases to be entered in the return it shall be sent blank.(b)The Public Prosecutors shall also before 31st January of each year send a similar return giving the requisite information for the preceding year.
