Section 5(2) in District Courts of Madhya Pradesh Digitisation of Records Rules, 2016
(2)After digitisation, the original documents shall be returned to the party/any person duly authorised by the party to collect the same. In the event no one appears to collect the document within 1 month from the date of digitisation, three month's notice to receive the documents shall be given to the party concerned and in case the document is not collected within a period of three months, it shall be eliminated in accordance with the provisions of these Rules under the general superintendence of the District Registrar or, by the supervising Officer(s) as may be appointed by the District Judge for that purpose. The supervising officer so appointed shall be deemed to be the official responsible for the purposes of sub-section (4) of section 65-B of Indian Evidence Act, 1872.Provided that the original documents pertaining to title, educational achievements and creating personal rights shall not be eliminated for a period of 12 (twelve) years, from the date of digitisation or the date of final disposal of the lis from the highest Court, whichever is later.Provided further that original documents or historical, sociological, scientific and artistic value, as in the opinion of the District Judge, shall be permanently preserved.Provided further that administrative record pertaining to the previous 3 financial/calendar years shall not be eliminated.
