Section 11(3) in Criminal Courts - Rules and Orders
(3)There should be a separate list for every month. The paper should be ruled for the whole month, Sundays and gazetted holidays being noted and sufficient blank space being left for each working day for which no cases or a small number of cases have been fixed. Whenever a case is fixed for hearing, it will be inserted against the appropriate date. As each case is called and heard the entry relating to it will be scored out. The reader of the Court will be held responsible for seeing that this is regularly done.
