(8)Bahikhatasand other account books, whether included in file A-1, file B or file C, may be destroyed under the orders of the District Judge after three years from the date of the final decree of the court of first instance or of appeal, as the case may be, where the party who files such account books cannot be traced or where such party has been given at least one month's notice to apply for the return of such account books and has failed to do so.In cases of doubt the record-keeper shall take the orders of the District Court as to the date of destruction.
