Section 3 in The Rules for the Destruction of Judicial Records, 1953
3. Who and how to destroy.
- The destruction of such records and registers shall be carried out by the Record-keeper under the supervision of the Presiding Officer of the Court concerned and in the case of the High Court under the supervision of the Registrar or the Deputy Registrar. All papers which are to be destroyed should be torn into small pieces, care being taken that all court-fee stamps have been duly cancelled. The torn papers shall then be disposed of to the best advantage, or as the Government may direct.
