- As soon as may be after the 1st January and 1st July of each year, the records liable to be destroyed under the preceding rule shall be examined, and if their time for weeding has expired shall be disposed of as follows :(1)Confidential papers and stamps and court-fee labels shall be tom to pieces and burnt in the presence of the record-keeper. Notes and orders on administrative matters must be treated as confidential papers.(2)All original documents and papers forming cart of records as also certified copies of such documents and papers shall be torn across and then sold as waste paper to the best advantage.(3)Papers not covered by Clauses (1) and (2) and the accumulation of waste paper baskets shall be sold as waste paper without being tom at all.The sale proceeds of paper shall be credited to Government and in order to secure that the best price is obtained, inquiries should be made from time to time as to the prices obtainable in the neighbouring districts.As each record is weeded, a note of the fact shall be made in the list with which it was received in the record-room.
