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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Bihar - Subsection

Section 82(iv) in Management and Working of the Forests

(iv)All correspondence registers shall be preserved for twenty years. Records in Forms Nos. 4, 6 and 12 of Forest Account Code and Manual Form No. 15, should be preserved for the periods specified in the margin. The Register of Reserved Forests (Form No. 1, Forest Department Code) is an important document and should be continuously retained. Forms Nos. 2, 3, 4 of the Forest Department Code and Form No. 14, Forest Account Code, should be preserved until a working plan or other report, embodying a complete account of the history and statistics during any period considered, has been prepared or revised for the forests in question. As a general Rule, when monthly or annual returns have been reproduced or adequately summarized in printed working plans or administration reports, the original manuscript forms, if they have been retained for at least three full years in all, may be destroyed. [Form No. 4-6 years. Forms Nos. 6 and 12-25 years. Form No. 15- 35 years].