Section 29(30) in The General Rules (Criminal), 1977
(30)Map of the locality placed on the file of a case.Note. - Reference to any section or chapter in this rule when not indicated is to the section or chapter of the Code.File B shall include every other paper in the record unless, for reasons to be stated thereon in writing, the Court orders any such paper to be placed in file A.In any case in which a proceeding belonging to tile A and a proceeding belonging to file B are recorded on one and the same paper, the paper shall belong to file A.
