Section 262 in Civil Court Rules of the High Court of Judicature at Patna
262.
The records of cases referred to in rule 232 of the preceding chapter shall be entered in a separate list [in Form No. (R)20] and kept in the respective Courts to which they belong and will be destroyed after one year from the date of final disposal unless there has been an order for restoration to file. When such destruction takes place the fact should be noted in such list and in the Court's Register against the entry for the particular case. The list referred to above shall be preserved for three years. [G.L. 6/47. HC. letter no. 2765-80, dated 26th February, 1965]
