Records which should have been sent with the prescribed lists as required by Rule 340 but which have not been so sent should be entered by the record-keeper in the record-room register of despatch of civil records (Form No. 11-76) and a note should be made in column 7 of the register that the record has been detained in the Court. In the case of records at headquarters the signature of the Reader or other official in whose custody the record is kept should also be obtained in that column.
