Section 334 in Civil Court Rules of the High Court of Judicature at Patna
334.
Destruction shall be carried out monthly. He Record-Keeper shall during the first week of every month remove the bundles due for destruction and note the number of the cases in a bound book to be kept for the purpose. He shall take the orders thereon of the Judge-in-Charge and then destroy the records making a note in the lists where necessary.Note. - Lists destroyed should also be entered in this book which is to be preserved [for twelve years] [Substituted by C.S. No. 41. dated 19.11.1973.].
