Section 233 in Rajasthan Land Revenue (Land Records) Rules, 1957
233. Destruction of Records.
- As soon as all the records for destruction have been put aside the Office Qanungo shall submit a report to the Sub-Divisional Officer through the Tehsildar. The records should be kept until they have been inspected by the Sub-Divisional Officer and when he has, after inspection ordered their destruction, they should be sold as waste paper. Care must, however, be taken that Khasras, Siyahas, Receipt Books, etc. are torn into small pieces. Other record need not be tom into pieces but their Nathi should be broken and the papers mixed together and thoroughly disarranged before they are offered for sale. The proceeds will be credited to Patwaris miscellaneous income.
