450. Court officer responsible for orders under section 565, Criminal Procedure Code. [§ 12, Act V, 1861J.
- The Court officer shall ordinarily move the Court for an order under section 565 of the Code of Criminal Procedure in the case of all offenders who have been previously convicted of offences under sections 215, 489A, 489B, 489C or 489D of the Indian Penal Code or under Chapters XII and XVII of that Code, punishable with imprisonment for three years or upwards.
