Section 16 in The Rules for the Destruction of Judicial Records, 1953
16. Documents in Part A belonging to private person or Government.
- Before destroying Part A of any judicial proceeding care must be taken to separate and remove from the record all documents belonging to private persons or to Government as a party to the proceedings, which have not been superseded by the decree or impounded in the cases in which they were produced and tied up in separate parcel and notice shall wherever practicable be given to the persons who produced them in Court requiring them to take back in to their own keeping within six months from the date of the notice and warning them that they will be kept at their risk and the court declines all responsibility for them. Copies of this notice should be put in a conspicuous place of the Court house.
