If for three years after the receipt of the certificate (or, for twelve years, if the decree be one passed by a High Court in exercise of its ordinary original civil jurisdiction or if it be an order of the Supreme Court), no steps are taken by the decree-holder in the Court to which the decree is transferred, the papers should be returned to the issuing Court with the certificates in Form No. 11-254 as required by Section 41 of the Civil Procedure Code. The Court to which the papers are returned may destroy them if it is satisfied that execution has become barred by limitation.
