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State of Rajasthan - Section
Section 220 in The Rajasthan Revenue Courts Manual, 1956
220. Period of retention to book.
- The following books shall be retained for the periods specified against them| No. | Description of the paper | Period of retention of book |
| 1. | Register showing the classification and value of suitsinstituted. | One year |
| 2. | Memorandum book of dates. | –do– |
| 3. | Register of proceedings taken in execution of order receivedfrom the Board. | –do– |
| 4. | Despatch Register. | –do– |
| 5. | Process Register. | –do– |
| 6. | Process Servers diary. | –do– |
| 7. | Register of sanctioned estimates for maps and plans. | –do– |
| 8. | Register of fines, stamps, duties and penalties levied. | –do– |
| 9. | Peon book or Station Dak Book. | –do– |
| 10. | Register of applications for copies. | –do– |
| 11. | Inspection register. | –do– |
| 12. | List of unexpended petty deposits. | –do– |
| 13. | Travelling Allowance Bill book. | Three years. |
| 14. | Day Book. | –do– |
| 15. | Register of court-fees and process-fees. | –do– |
| 16. | Stock book of printed forms. | –do– |
| 17. | Register of casual leave. | –do– |
| 18. | Out-station dak book or service postage stamps account book. | –do– |
| 19. | Office copies of lists of lapsed deposits and clearanceregister. | Three years of the close of the account year to which theyrelate. |
| 20. | Stationery register. | Three years (after completion). |
| 21. | Register of contingent charges. | Five years. |
| 22. | Acquittance roll books. | Five years (After completion). |
| 23. | Register of original suits disposed of. | Six years. |
| 24. | Register of disposal of applications for executions ofdecrees and records. | –do– |
| 25. | Register of requisitions for for records. | –do– |
| 26. | Register of appeals from decrees disposed of. | –do– |
| 27. | Cash Book. | Twelve years. |
| 28. | Register of miscellaneous cases, Judicial. | –do– |
| 29. | Register of circulars received | Twenty years |
| 30. | Register of returned documents | Thirty years. |
| 31. | Register of applications for execution of decrees and orders. | –do– |
| 32. | Register of decided cases. | –do– |
| 33. | Register of receipts of deposits. | –do– |
| 34. | Register of repayments of deposits | –do– |
| 35. | Register of letters received. | |
| 36. | Register of letter issued. | –do– |
| 37. | Register of miscellaneous Judicial cases not relating toanother cases. | Fifty years. |
| 38. | Register of miscellaneous appeals | –do– |
| 39. | Register of pleaders enrolled. | –do– |
| 40. | Register of appeals from decrees. | Sixty years |
| 41. | File index | Permanently |
| 42. | Catalogue | –do– |
| 43. | Stock register of furniture. | –do– |
| 44. | List of registers cosigned to the record room. | –do– |
| 45. | File books of standing orders and circulars. | Permanently |