(10)The figures in instructions (4) and (5) will be modified at the discretion of the District Judge to suit racks in which the space between shelves available for storing bundles is greater or less than 15.5 inches.Adherence to the depths prescribed above is incompatible with placing all cases decided on the same date or in the same month in the same bundle. Records should be traced by their numbers in the record-room registers and the labels on each bundle should, therefore, furnish the following particulars only :(a)Designation of Court.(b)Month and year of disposal.(c)Record-room numbers.A specimen label is printed below :-Civil Judge (Class II), KatniNovember and December, 1989Nos. 401-470Cases decided in different calendar years should nevertheless always be kept in the same bundle where convenient unless the District Judge directs otherwise.
