- When the record or a portion of a record is no longer required, it shall be promptly returned to the record-room or the court from which was received, as the case may be, the necessary entries on the form of transmission shall be made, and the original form shall be filed in the suit for the purposes of which the record or portion was sent for, and a copy of this form shall be returned with the record or portion. In the remarks column of such copy the Munsarim or the Reader as the case may be, of the court returning the record or portion shall certify whether the record or portion does or does not contain all the papers entered in the general index or general index in relation to that portion of the record.
