(1)CorrespondenceCorrespondence of importance regarding -(a)Settlements(b)Remission and abatements(c)Pensions(d)Appeals, where the requisition is of permanent interest(e)All circulars from Government, Excise Commissioner, Legal Remembrancer and Accountant General.(f)All letters communicating rules and general instructions(g)All printed reports and books including regulation and laws(h)All maps (until revised)(i)All lists of papers destroyed(j)Acquaintance rolls(k)Appointment and promotions.(l)Buildings and other projects(m)All other papers of permanent interest
