- When the record-keeper of the District Magistrate's record-room examines a record belonging to Class III, he shall enter the name of every person accused in the case in a register in Form No. 4 (Part IX, No. 42). This register shall be separate for each calendar year. It shall have a separate page or pages for each initial letter and the name of each accused person shall be entered on the proper page. If any person be indicated by more names than one, each name shall be entered on its proper page. Against every name so entered the record-keeper shall at once fill up the particulars of the case in which tire person bearing the name was accused.Note. - Cases in which the order under Section 133 of the Code is made absolute under Sections 136, [137] [Now See Section 138 of Cr. P.C., 1973 (2 of 1974).] and [140] [See Section 141, of Cr. P.C., 1973 (2 of 1974).] or the order under the Section 145 is made absolute under Section 146 or 147 of the Code, shall not come within the scope of this rule unless action is taken under the provisions of Section 188 of the Indian Penal Code.
