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State of Madhya Pradesh - Section
Section 528 in Criminal Courts - Rules and Orders
528.
Registers, returns and other papers shall be destroyed at the expiry of the period shown against them in column (2) of the subjoined table, such period being calculated from the date shown in that column :Provided that the record room register of criminal cases shall be destroyed only after all the records entered in it have been eliminated and that the register of original cases and of appeals containing entries of cases disposed of before the record room register of criminal cases in the revised form was introduced shall be preserved for 50 years.| Name of register, return of paper | Period preservation |
| Register of registers deposited in the record room. | Till the registers entered in it have been destroyed. |
| Record room register of criminal cases. | 50 years from the date of the last entry. |
| Register of property made over to the nazir in criminal cases. | 14 years from the date of the last entry. |
| Register of property made over to the nazir otherwise then incriminal cases. | |
| Fine Registers A and B | |
| Register of process-fees and diet-money Nazir's register ofdiet-money | 6 years from the date of the last entry. |
| Papers showing receipt of money by the Courts, the nazir, orparties, e.g., vouchers, acknowledgments, etc. | 6 years from the end of the year to which they relate. |
| Session trial registerRegister of original casesRegisterof appealsRegister of revisions | 3 years from the date of the last entry. |
| Register of original miscellaneous Proceedings | 3 years from the date of the last entry. |
| Register of released lunatics Inspection book | |
| Record room register of dispatch of records | |
| Monthly list of records out of the record room of more thantwo months. | |
| Papers relating to unclaimed property | 3 years from the final order in the case. |
| Judicial Diary | 2 years from the date of the last entry. |
| All other papers, e.g., cause lists, lists of jurors andassessors, offence ledger, etc., indents, etc. | 1 years from the end of the year to which they relate. |