Section 45 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
45. Destruction of records.
- The following records may be destroyed after the expiration of three full years from the period to which they relate:-Application for registration for or attendance at the celebration of marriages under Rule 18.Application for search, or copies of extracts.All correspondence, whether in the vernacular or in English, which is of an ordinary routine character, and which the Registrar considers, may be destroyed.
