170. [ Statement to be prepared. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
- The statement prescribed in the following rules, except those prescribed in Rules 173 and 174, shall be prepared in the office of the Chief Judicial Magistrate for his own court and for all courts subordinate to him, and in the office of the District and Sessions Judge, or, in District where there is no District and Sessions Judge, the senior most Additional District and Sessions Judge for all Judges exercising jurisdiction in the District.All such statements except those referred in Rule 176, shall be collected in the office of the District and Sessions Judge concerned who shall on the date fixed therefore, forward them to the High Court in accordance with the directions given in these rules.]
