- [The Office shall maintain a separate register either through electronic mode or manually for each of the following classes of proceedings for each calendar year] [Substituted vide Notification No. C-2002/93 dated 28.12.2017.]:-(1)First Appeals.(2)Second Appeals.(3)Letters Patent Appeals.(4)Appeals from Orders.(5)Civil Revision Applications.(6)Special Civil Applications under Articles 226, 227 and 228 of the Constitution.(7)Civil Applications for interlocutory orders.(8)Miscellaneous Civil Application.(9)Civil References.(10)Proceedings under the Companies Act.(11)Register of cases withdrawn before registration or in which registration is refused or which are dismissed for default or non-prosecution before registration.(12)Presentation and Stamp Register.(13)Register of Affidavits.(14)Register of process fees and printing charges.(15)Register of Applications for taking down simple copies and for search.(16)Register of refund of court fees, process fees and printing charges.(17)Register of sale proceeds of prints.
