- In the first week of each quarter of the year the record-keeper shall submit to the District Judge a list of those cases in which he has weeded out file 'C' and in which there are cumbrous and bulky exhibits, such as, account-books, Khatas, Zamindari paper and the like which have not been put up with the record of the trial.The District Judge,, unless he sees cause to the contrary shall order notice to issue to the pleaders and to the parties concerned that if these exhibits are not removed they will be sold as waste paper on the last day of the quarter in which notice is issued.The notice will be in Form No. 13 (Part VI-84) and the Hazir shall be responsible that the notice is issued without delay.In all cases in which there are exhibits of the kind abovementioned which have not been tendered in evidence to the court in which they have been filed shall deal with them as prescribed in Chapter III-(c), Rule 59.
