(1)CorrespondenceCorrespondent of importance regarding-(a)Settlements.(b)Remission and abatements.(c)Pensions.(d)Appeals, where the requisitions is of permanent interest(e)All circulars from Government, Excise Commissioner Legal Remembrancer and Comptroller.(f)All letters communicating rules and general instructions.(g)All printed reports and books including Regulation and Laws.(h)All maps (until revised).(i)All lists of papers destroyed.(j)Acquittance rolls.(k)Appointments and promotions.(l)Buildings and projects.(m)All other papers of permanent interest.
