124. Notice to be given before destruction of original document.
- In cases in which original documents have been filed in a criminal record, the Sessions Judge or the District Magistrate, as the case may be, shall, before destroying the record on expiration of the period of retention, give notice by post service unpaid to the parties concerned, intimating to them the impending destruction of the record and calling upon them to take back the original document in question. If the document is not claimed, it shall be destroyed after the expiry of three months from the date of such notice.
