- The records of completed cases in the Courts of Magistrates shall be transmitted to the record-room of the District Magistrate on such dates and in such maimer as the District Magistrate may, from time to time by written order, prescribe; provided that records shall be sent in from every Court at headquarters not less than twice in every month, and from every Court on tour or not at headquarters at least once in every month. For the return of records of cases under appeal or revision that have been sent for by the Courts of appeal or revision, the form for transmission of record (Part IX, No. 61) shall be used. The records of completed cases in Courts of Session shall be forwarded to the record-room of the Sessions Court not later than the last day of the month succeeding the month in which judgment was pronounced.Records received back from the High Court, and papers received in a Court after a record has been sent to the record-room (e.g. orders summarily rejecting appeals, warrants returned after execution, etc.) shall be sent to the record-room on the next subsequent date fixed for the sending of records of completed cases to the record-room.
