The destruction of records shall be carried out in the Summer Vacation each year. The records, save and except those marked 'D' and kept in File 'D' should, if they cannot be conveniently burnt, be torn into very small pieces and made quite incapable of use again as documents. The fragments should be sold to the highest bidder, and the proceeds credited to Government.The record marked 'D' and kept in file 'D' should be torn into very small pieces and made quite incapable of use again as documents. The fragments should be sold to the highest bidder or disposed of in accordance with the directions that may be issued by the Honourable the Chief Justice from time to time.Chapter - XVI References to the High Court under the Civil Procedure Code and the Presidency Small Cause Court Act.
