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State of Rajasthan - Section
Section 219 in The Rajasthan Revenue Courts Manual, 1956
219. Period of retention of papers.
- The following papers shall be destroyed on the expiration of the periods specified against them computed from 1st January of the year succeeding that to which they relate:-| No. | Description of the paper | Period of retention |
| 1. | Counterfoils of receipts granted for payment into Board. | One year |
| 2. | Periodical statements, returns, office copies of the same,except annual returns and statements. | -do- |
| 3. | Proceedings of other courts and offices forwarding summons,notices proclamations and the like. | -do- |
| 4. | Proceedings of lower Courts calling for records asking forinformation and the like | -do- |
| 5. | Reports from ministerial officers not relating to particularsuits or cases. | -do- |
| 6. | Applications for leave or from candidates for employment orany other proceedings, reports or applications not relating toparticular suits or cases. | -do- |
| 7. | File Books of applications for search. | -do- |
| 8. | Application for renewal of certificates of pleaders andcancelled certificates. | -do- |
| 9. | Counterfoils of certificates for refund of payments of courtfees | -do- |
| 10. | Treasury Challans for salable forms. | Six account years. |
| 11. | Counterfoils of repayment order books. | Twelve years. |