(4)Cumbrous and bulky exhibits, such as account books, village papers, and the like which cannot be conveniently put up with the records of the case in which they have been used, but which have to be preserved separately, e.g., in almirahs, boxes and bundles, may be destroyed, under the orders of the District Judge, after the expiry of the period of one year from the date of the decree becoming final. In such cases notice of the intended destruction shall be served one clear month before the expiry of the said period on the parties concerned or on their pleaders.
