- All weeded documents and papers shall be disposed of as follows :(1)Confidential papers including notes and orders on administrative matters shall be torn into very small pieces, thoroughly mixed to prevent the possibility of re-assembling under the personal supervision of a responsible officer, and thereafter sold as waste paper. Stamps and court-fee labels should, however, be torn to pieces and burnt in the presence of the Record Keeper.(2)All the original documents and papers forming parts of records as also certified copies of such documents and papers shall be torn across and then sold as waste paper to the best advantage.(3)Papers not covered by clauses (1) and (2) and the accumulation of waste paper baskets shall be sold as waste paper without being torn at all.The sale-proceeds of the sale of waste-paper shall be credited to Government account under head "XXI - Administration of Justice - General Fees, Fines and Forfeiture - Sale proceeds of old furniture, condemned type writers and waste papers, etc." [* *] [The words 'and shown in columns 5 and 6, Forms No. 35' deleted by Notification No. 126/VIII-b-48, dated 14-5-1959, published in U. P. Gazette, Part II, dated 3rd October, 1959.] ensure that the best price is being obtained for the paper, inquiries should be made as to the prices obtainable in neighbouring districts.
