Section 299 in Civil Court Rules of the High Court of Judicature at Patna
299.
Whenever a record or a document from a record is removed from the Record-Room there shall be inserted in its place a removal slip in Form No. (M) 36 in which a full description of the record or document and the purpose and the date will be entered. Such slip shall be initialled by the Record-Keeper [or the clerk handling the application for requisition.] [Inserted by C.S. No. 47, dated 26.12.1973.] Where, however, a document or record is removed in compliance with a requisition from any Court such requisition shall be used as a removal slip. When a record is removed for any purpose which would have the effect of transferring it to some other collection in the Record-Room by reason of an alteration in the date of disposal for purposes of destruction (e.g., in connection with appeal, remand, petition of re-hearing, restoration, review, etc., respecting the same case) no such removal slip will be necessary.
