Section 53 in The Rules of the High Court of Orissa, 1948
53.
Articles received from lower Courts, such as sticks, stones, knives, bill-hooks, axes, guns, rags of clothing, earth, etc. and all articles of trifling value are ordinarily to be retained in the High Court and destroyed there. Any application for return of these articles (for return to parties or for reference in any other case) or of any article that the High Court has omitted to return shall be made within one month from the date on which the records of the case are received back in the lower Court.(G)Allowances to witnesses in original trials
