Section 393(a) in Rajasthan Land Revenue (Land Records) Rules, 1957
(a)Closed records and registers are filed by the Inspector and Patwaris each year in July and statistical returns on the dates prescribed for each of them. The Office Qanungo enters them after satisfying himself that they are in order in a register known as the register of records annually filed at the Tehsil and places them in the Bastas concerned after making necessary entries in each Bastas list. Between 1st July and 31st October, he takes out from the Bastas, generally when he places in them the records and registers received in July, all records which are either to be sent to the Sadar Qanungo or to be destroyed during the year. Records taken out of Bastas for being sent to the Sadar Qanungo are despatched on the dates fixed while those for destruction are put aside until they have been inspected by the Sub-Divisional Officer or ordered to be destroyed. The period of retention and the method of disposal of each record, register or statement is given in paras 211(b) and (c).
