Section 21 in The Rules for the Destruction of Judicial Records, 1953
21. Registers to be preserved for 3 years.
- The following registers shall be preserved for three years from the date of last entry and shall then be destroyed :(i)Register of dates fixed for trial of suit, appeal and for cases for execution of decrees;(ii)Register of process served by each peon;(iii)Register of dales fixed for trial of suits, appeal and cases;(iv)Register of prisoners under trial;(v)Register of applications for copies;(vi)Register of Inspection Notes;(vii)Court-fee stamp register.
