Section 155 in Criminal Court Rules of the High Court of Judicature at Patna
155.
The destruction of records, in accordance with these rules, shall take place at the end of each calendar year, by burning in the presence of the record-keeper. Sessions Judges and District Magistrates will note in their Annual Reports whether these rules have been duly observed.Note - The above rules must be read in connection with the provision of section 8, Act III of 1879.
