Section 383(11) in High Court of Chhattisgarh Rules, 2005
(11)A register of estates of wards in Form G prescribed (11-23) shall also be maintained. As soon as an estate has passed out of the hands of the Court a line in red ink shall be drawn across the entry. When on account of a register having been completely filled another register has to be opened, all pending entries in the old register shall be copied in the new register. The register shall be preserved for 25 years from the date of the last entry therein.
