Section 207 in Criminal Court Rules of the High Court of Judicature at Patna
207.
The list of registers given in Volume II shows the period for which each is to be preserved. Registers of Magistrates' Courts which are to be preserved for three years or less should not be consigned to the record-room, but should be retained in the office in which they were written and should be destroyed by that office with the Magistrate's sanction on the expiry of the prescribed period. All other registers of such Courts are to be consigned to the record-room as soon as they are completed. Those that are to be preserved permanently will be entered by the Record-keeper in a register in Form no. 7 and those that are to be preserved for more than three years, but not permanently, in another register in Form no. 8 of Appendix A of the Bihar Records Manual.The registers in Forms nos. 7-8 are to be preserved permanently. [G.L. 1/23].
