990. Classification of records for purposes of preservation.
(1)All jail registers, returns and records of every description shall, for the purposes of preservation or destruction, be classified under the following heads -(a)those to be preserved permanently,(b)those to be kept 12 years,(c)those to be kept 3 years, and(d)those to be kept 2 years,(2)Each of the four classes shall be kept separate, and on the back of each register or bundle, a piece of coloured paper showing the period for which it is to be preserved and the approximate date on which it is to be destroyed, should be pasted.
