Section 82(1) in The M.P. Registration Rules, 1939
(1)If the document is not claimed, or the custody fee not paid within the two months and the document is in the office of a Sub-Registrar, he shall report to the Registrar who shall exercise his discretion and order the destruction or further retention of the document, as the case may require. If the document is in the office of the Registrar, he shall, at the expiration of the two months, exercise his discretion and destroy or retain the document :Provided that in no case shall a document be kept in the unclaimed list for a period exceeding 30 months, unless it be a will.
