Section 548 in Civil Court Rules of the High Court of Judicature at Patna
548.
The copy of the Government Gazette supplied to the District Judge should be bound in yearly volumes and kept for 25 years, important parts of It: Gazettes supplied to other officers, such as containing Bills, Acts, Notification; of the Government, etc., should be preserved for 12 years and other unimportant parts should be preserved for 3 years only. Parts which are to be preserved for 3 years only need not be bound. At the expiry of the said period, they should be sold.
