Section 572(d) in Criminal Courts - Rules and Orders
(d)When a case is received from another Court, e.g., under Section 192, 346, 347, 348, 349, 526, 528 or 562 of the Code, or under Section 9 or 31 of the Reformatory Schools Act, 1897 or under Section 5(2) of the Central Provinces Borstal Act, 1928 or under Section 5 of the Central Provinces Probation of Offenders Act, 1936, the original date of institution shall be entered in column 2 of the register and a note shall be made in the column of remarks showing the date of receipt and the Court from which it is received.
