Section 149 in Criminal Court Rules of the High Court of Judicature at Patna
149.
The lists required by rule 147 shall contain an entry of every case disposed of during the period to which they relate and be prepared in duplicate by means of Zanetic (pen) carbon paper. One copy of each list shall be forwarded with the records. The duplicate copy shall be sent to the Judge or Magistrate in charge of the Record Room 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. These duplicate copies shall, on return, be preserved by the issuing Court for [three years] [Substituted by C.S. No. 17, dated 19.12.1973.] from the dates of despatch of the original copies to the Record Room.Note 1 - In every list, entries shall be serially numbered. Care should be taken to correct the classification of records as shown in the lists when this becomes necessary owing to the convictions being modified or set aside by higher Court.Note 2 - A note shall be made against each entry in the list of records mentioned in the provisos to rule 150 if and when destruction is carried out.
