Section 898 in Rules of the High Court of Judicature for Rajasthan, 1952
898. Destruction of copies which cannot be returned.
- Where a copy remains undelivered to the applicant for a period of three months after the date of affixation of the notice on the notice board under the next preceding rule, it shall be destroyed under the orders of the Deputy Registrar, an entry to that effect being made in the remarks column of the Register of Applications.Where a copy sent to the applicant by post under rule 896 is received back as undelivered, it shall similarly be destroyed if it is not taken delivery of by the applicant within a period of three months from the date on which it was received back by the office.
