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State of Uttar Pradesh - Section
Section 120 in The General Rules (Criminal), 1977
120. Retention of registers, books, etc.
- The following books shall be retained for the periods specified against them, computed from the date of the latest entries :[Provided that if any dispute or necessity arises within the prescribed period of its retention, no such record shall be destroyed unless the dispute is settled or the necessity ceases.] [Added by Notification No. 9/VIII-a-34, dated 2nd February, 1977, published in U. P. Gazette, Part II, dated 5th March, 1977.]| No. | Description of book or register | Period |
| 1. | Register of inspection (Form No. 6) | One year |
| 2. | Register of copies (Form No. 8) | Ditto |
| 3. | Register of punishment inflicted (Form No. 16) | Ditto |
| 4. [ [Entry No. 4 inserted and existing entries Nos. 4 to 22 renumbered as 5 to 23 vide Notification No. 128/VIII-a-91, dated 15th May, 1959, published in U. P. Gazette, Part II, dated 5th September, 1959.] | Attendance Register prescribed under paragraph 2 of chapter Iof Handbook for Criminal and Revenue Courts, 1954 | Ditto] |
| 5. | Register of decided cases of Class I (lists in Form, Part IX,No. 34 or No. 37 bound up.) | Two years |
| 6. | Register of Miscellaneous reports and proceedings (Form No.12) | Ditto |
| 7. [ [Substituted by Notification No. 9/VIII-a-34, dated 2nd February, 1977, published in U. P. Gazette, Part II, dated 5th March, 1977.] | Register of appeals (Form No. 13). | Five year] |
| 8. [ [Substituted by Notification No. 9/VIII-a-34, dated 2nd February, 1977, published in U. P. Gazette, Part II, dated 5th March, 1977.] | Register of revision cases (Form No. 14) | Ditto] |
| 9. | Pass book (Form No. 3) | Three years |
| 10. | Cheque receipt book (Part IX, No. 72) | Ditto |
| 11. [ [Substituted by Notification No. 9/VIII-a-34, dated 2nd February, 1977, published in U. P. Gazette, Part II, dated 5th March, 1977.] | Register of requisitions (Form No. 5) | Ten years] |
| 12. [ [Substituted by Notification No. 9/VIII-a-34, dated 2nd February, 1977, published in U. P. Gazette, Part II, dated 5th March, 1977.] | Register of decided cases of Class II (list in form, Part IX,No. 34, bound up) | Five years] |
| 13. | Register of witnesses (Form No. 18) | Ditto |
| 14. | Register of fines (Form No. 2) | Ditto |
| 15. | [Register of cases under section 466 of the Code (Form No. 10)] [Substituted 'Register of cases under Section 466 of the Code (Form No. 10)' by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).] | Ditto |
| 16. | Register of miscellaneous criminal cases (Form No. 11) | Ditto |
| 17. | Counterfoils of deposit repayment order books | Twelve years |
| 18. [ [Substituted by Notification No. 9/VIII-a-34, dated 2nd February, 1977, published in U. P. Gazette, Part II, dated 5th March, 1977.] | Record keeper's alphabetical register of accused persons(Form No. 4) | Sixty years] |
| 19. | Register of cases (Form No. 9) | Ditto |
| 20. | Register of committed cases (Form No. 15) | Ditto |
| 21. | Register of cases submitted (Form No. 17) | Ditto |
| 22. | Register of decided cases of Class III (lists in Form, PartIX No. 34, bound up). | Ditto |
| 23. | Register of registers (Part IX, No. 66) | Permanently |