498. In the first week of each month the record-keeper shall prepare and submit to the District Magistrate a list of records which, on the last day of the preceding month, had already been out of the record room, whether for the purpose of appeal or otherwise, for more than two months. If the list is blank a report to that effect shall be submitted for the District Magistrate's information. The list shall be destroyed after the expiry of three years from the date of the last entry, provided all the records entered therein have been received back in the record room.
