Section 4 in Rules For Preservation and Destruction of Records In The Special Court Constituted Under The A.P. Land Grabbing (Prohibition) Act, Rules, 2002
4. Unmarked documents to be kept apart for destruction:
(1)Documents which have been produced by parties but have either not been tendered in evidence, or having been tendered in evidence and have been rejected, shall be kept apart from the record of the case or other proceeding to which they belong and entered in the register of unmarked documents and shall, if not reclaimed by the party, who produced them, be retained in the Court for a period of one year from the date of final order of the Court in the case or proceedings in which the documents were produced, and shall, at the expiration of that period, be destroyed in the manner prescribed under Rule 9 of the said rules:Provided that, notice of destruction shall be given in the manner prescribed in Rule 10 of the rules in the months of January and July succeeding the date of expiry of the period of one year referred to in this rule, and also by affixing on the Notice Board of the Court (at the time of publication in Gazette) a copy of the notice published in the Andhra Pradesh State Gazette.(2)No application is necessary for the return of the documents produced which have either not been tendered in evidence or it tendered, have been rejected. It is sufficient, if an acknowledgement for their receipt is taken on the list filed into Court.
