Section 16 in The U.P. Hindu Marriage Registration Rules, 1973
16. Preservation of Registers and records.
(1)The Hindu Marriage Registers and the indices referred to in Rule 17 shall, after six years of their completion, be consigned to, and preserved permanently in the Central Record Room at the headquarters of the registration district.(2)All other records and papers such as receipt book, Cash books, application for extracts from the Register, etc., shall be destroyed by the Registrar after the expiry of a period of six years.
