- Records shall be kept according to the date of the institution in the court of first instance, and not according to the date of the decision :Provided that, in the case of appeals to a civil court, from a court of revenue or any authority other than a civil court, the records of such appeals shall be kept according to the date of the presentation of the appeal in the civil court:Provided also that in the record-rooms in Avadh the arrangement of records arranged before the enforcement of these rules shall not be disturbed.
