Section 11 in The Rules for the Destruction of Judicial Records, 1953
11. Records to be preserved for 6 years.
- The following records shall be preserved for six years only and shall then be destroyed unless their preservation for a longer period is necessary on any of the special grounds noted below:(i)Part A of cases tried by a Magistrate invested with powers under Section 30 of the Code of Criminal Procedure, in which he has inflicted a heavier punishment than might have been inflicted by a Magistrate of the First Class, provided that, if the sentence has not been fully executed, the record shall be preserved until the return of the warrant and then destroyed.(ii)Records relating to the realisation of fines of criminal courts.
