Section 10 in The Rules for the Destruction of Judicial Records, 1953
10. Records to be preserved for 12 years.
- The following records shall be preserved for twelve years and shall then be destroyed unless their preservation for a longer period is necessary on the special grounds noted below;(i)Part A of Sessions cases, provided that, if the sentence in cases has not been fully executed, records shall be preserved until the return of the warrant, and then destroyed;(ii)Part A of the cases under Chapter XXXV of the Code of Criminal Procedure, in which maintenance is awarded;(iii)all Insolvency proceedings where immovable properly is involved. The period shall be taken to run from the date of the order of the Court declaring the insolvent discharged from the further liability in respect of the scheduled debts;(iv)Part A of all civil suits and appeals other than suits and appeals falling under rule 7, provided that, if the decree has not been fully executed or become incapable of further execution. Part A must be preserved until such time as the decree has been fully executed or become incapable of further execution.
