- Every Nazir incharge shall maintain for the jurisdiction for which he is the serving officer:-(a)a list of all inhabited places within a five mile radius of his office;(b)a list of all inhabited places outside such five mile radius;(An "inhabited place" for the purpose of this rule means a place containing inhabitants and having a distinctive name).(c)a map of the area in the territorial jurisdiction of the court of which he is Nazir; and(d)a map showing the beats fixed by the Nazir for process-servers under his control.
