526. On the judgement or order in any case becoming final, notice (in Form No. 99 on Schedule V) shall be given to any person who produced a document filed with the record, or to his counsel, requiring him to claim the document forthwith and warning him that in default the document will be destroyed with the record. A copy of the notice shall be exhibited in the court-room of the Court which dealt with the case.
Note. - Care must be taken that no document which has been impounded shall be delivered out of the custody of the Court.
