Section 312 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
312. Maintenance and preservation of books and other records.
(1)The Special Notary shall preserve the books, registers, documents and their indices maintained in his office. Only where it is necessary to draw a deed outside his office on special grounds, these books can be taken out of the office.(2)The State Government shall provide the Special Notaries with proper premises and storage equipments.(3)All such books, registers, and documents maintained by the Special Notary shall be forwarded for preservation, after a period of 30 years, to the Director of Archives who shall be bound to preserve them by using the latest scientific methods for preservation.(4)In case of criminal or any other investigation involving any document, a register or book maintained in the office of a Special Notary, such document, register or book shall not be taken out of his office but the investigating police officer or an expert shall be allowed to take photographs of such document for the required purpose.(5)When in any case a court calls for any document, book or register from the office of a Special Notary before it, such document, book or register shall be returned to the Special Notary, immediately after it is examined and shall not be retained in court records.
