Destruction, which shall ordinarily be by burning, shall be effected monthly under the supervision of the officer in charge of the record room. At stations where there is a district or central jail., the superintendent of which has certified that he will arrange for the prompt removal of waste paper, the District Magistrate may direct that all destruction shall be effected by tearing into small pieces. Before giving such a direction the District Magistrate shall satisfy himself that a proper receptacle for temporary storage of waste paper is available and shall take all other precautions necessary to minimise the risk of damage by fire to records which are to be retained.
