(1)Before any document is destroyed a notice shall be displayed and published at some conspicuous place and as far as possible on the Internet in the office by the Registering Officer.(2)In January of each year a list of old records and unclaimed documents to be destroyed after expiry of the period as described in Appendix-F shall be prepared in each sub-Registry office and shall be sent to the Inspector General of Registration for orders of destruction.(3)As soon as the approval of the Inspector General of Registration for destruction is received the records shall be destroyed and a note to this effect shall be recorded signed and dated by the sub registrar in the destruction register.
