Section 12(3) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
(3)All records of appeals other than those dismissed for default or non-prosecution shall be sent to the Record Room of the Collector of the district by the Sub-divisional Officer of a Sadar sub-division and to Record Room of the Sub-divisional Officer by the Sub-divisional Officer of an outlying sub-division, within the third month next succeeding the month in which the appeals were decided or disposed of. In case where there is no Record Room in the outlying sub-division, the records of such appeals shall be sent to the Record Room of the Collector of the district within the period specified above. The original and appellate records shall be kept together in the Record Room of the Collector or the Sub-divisional Officer, as the case may be. The records of the appeals dismissed for default or non-prosecution shall be kept in the office of the Sub-divisional Officer and shall be destroyed after a period of one year from the date of dismissal. The registers of appeals in Form A shall be similarly sent to the Record Room of the Collector or of the Sub-divisional Officer, as the case may be, after all appeals entered therein have been decided or disposed of.
