- The following books and publications shall not be weeded without reference to the High Court:-(1)Collection of Acts, Ordinances and Regulations;(2)Commentaries on Acts;(3)Law Treatises;(4)Latest editions of the manual of Government Orders, Books, Circulars, of the Board of Revenue, Service Rules, Treasury Manual, Financial Hand Books, Civil Account Code, Standing Orders of the Accountant General and of the directions and Manuals (including circulars) of the various departments; also single copies of superseded editions of the above;(5)Law Reports;(6)Digests;(7)Government Gazettes; and(8)Civil Statements and note, Criminal Statements and note, Revenue Administration Reports, Police Administration Reports, Registration Department Reports, Census Reports and Appendices.
