Section 261 in Civil Court Rules of the High Court of Judicature at Patna
261.
(a)A separate list in Form No. (R) 20 written in English shall accompany the records of each class.These lists should be of uniform size to enable their being bound up in separate annual volumes for each class of records of the same Court so as to constitute a catalogue of records in the Record-Room to be preserved for the same period as the records to which they relate. [G.L. 5/52.](b)The list required by this rule shall be prepared in duplicate and shall contain an entry of every suit or case other than those referred to rule 232 of the preceding chapter, disposed of during the period. The duplicate copy shall be forwarded to the District Judge, under a separate cover and will be returned to the issuing Court duly signed by the Record-Keeper who shall acknowledge that the records have been received. The duplicate copies shall be preserved for three years unless the period is extended by the District Judge.Note. - Zanetic, that is, pen carbon paper should be used in making duplicate copies if a typewriter is not available.(c)If any record included in the list is kept back for any reason the fact should be noted in the remarks column, clearly distinguishing between those kept back though due for despatch and those referred to in notes 1-3 to rule 259, which though entered in the list are not yet due for despatch. The 'kept back' records of both such classes should be entered also in a separate list to accompany the despatch list.
