(7)The destruction of all papers shall ordinarily be effected by burning in the presence of the record-keeper acting under the supervision of a Judge.At stations where there is a District or Central Jail, the Superintendent of which has certified that he will arrange for the prompt removal of waste paper, the District Judge may direct that all destruction shall be effected by tearing into small pieces. Before giving such a direction the District Judge shall satisfy himself that proper receptacle for temporary storage of waste paper pending removal is available and shall take all other precautions necessary to minimise the risk of damage by fire to records which have to be retained.Section II-Records of Miscellaneous Non-Judicial Cases
