Section 563 in Civil Court Rules of the High Court of Judicature at Patna
563.
Registers of letters received and issued shall be destroyed after the expiry of twenty years from the respective dates of the last entries made therein. A separate permanent register of A class correspondence shall, however, be maintained in such form as may be prescribed by the District Judge. This register should be entered up each year at the time of destroying the B papers. As the B papers are sorted out for destruction the fly leaves should be brought up to date by drawing a line through all entries except those of A papers, and at the same time the remaining A papers should be entered in the permanent register, the description in the fly leaf being verified from the original. [G.L. 7/47]Note. - The Sarishtadar or where so directed by the District Judge the Head clerk will be responsible for seeing that the instructions given in this rule and the previous rule are properly and punctually carried out.
