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State of Madhya Pradesh - Section

Section 495 in Criminal Courts - Rules and Orders

495. To secure uniformity in the making up of bundles of records and to economise space on the racks in record rooms the following instructions shall be followed:-

(i)The vertical space between one shelf and the next above is generally 18 inches of which 15 ½ inches are available for storing records, 2 ½ inches being taken up by the edge plate. Fourteen inches of this space should be filled, 1 ½ inches being left for the removal and replacing of bundles.
(ii)Bundles shall be not less than six nor more than seven inches deep and shall be arranged in pairs one above the other, the depth of each pair not exceeding 14 inches. The above figures may be modified at the direction of the District Magistrate to suit racks in which the space between shelves is greater or less than 15 ½ inches.
(iii)The cloth used for a bundle should be large enough to cover the records within it completely convenient dimensions for a 7" bundle are 3 ½' X 3 ½'. To one corner of the cloth should be attached a piece of stout cotton twine of suitable length which, if passed tightly round the bundle breadthwise, will both keep it compact and exclude dust. Such twine can be had in most headquarter stations and its purchase in the local market is permissible under Stationery Rule 4. The practice of closing a bundle by tying the four corners is prohibited.