- When the record or a portion of a record is no longer required it shall be promptly returned to the record-room or the court from which it was received, as the case may be. Columns 11 to 13 of the form of transmission shall be filled up, and the original form shall be filed in the record of the suit for the purposes of which the record or portion was sent for, and a copy of this form shall be returned with the record or portion. In column 14 of such copy the Munsarim of the court returning the record or portion shall certify whether the record or portion does or does not contain all the papers entered in the general index of the part or portion.
