Section 256 in Rules under the United Provinces Excise Act, 1910
256. Retention of records.
- Except where provisions is made for the permanent retention of a record, the records mentioned in Appendix F shall be destroyed after the expiration of the period specified against each commencing from April 1, next following the date of the record. The Assistant Excise Commissioner may at his discretion direct the retention for longer period or permanently of any record which he may deem likely to be of use in future.
