Section 44 in The Tamil Nadu Catering Establishments Rules, 1959
44. [] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Manner of destruction of records.
(1)After the period of preservation specified in [rule 43] [Substituted by S.R.O. No. A-1/76, dated the 3Oth December, 1975.], the registers, returns and records shall be destroyed either by tearing or by burning in the presence of the head of the office.(2)The records destroyed by tearing may be sold or otherwise disposed of in such manner as the head of the office thinks fit.
