Section 603(3) in Criminal Courts - Rules and Orders
(3)The number of convicted persons required to keep the peace under Section 106 (3) of the Code and the number of youthful offenders sent to a reformatory school or to a Borstal institution by Courts of appeal shall ne entered in the remarks column. No entry shall be made in column 14 of the abstracts when a sole appellant or sole applicant dies or escapes or his case is transferred to another province.
