(1)Once a month the clerk or Court or, in his absence, the deputy clerk of Court, shall satisfy himself, by inspection of the records deposited in the Record-room in the previous month, that the rules regarding the cancellation of the stamps are being properly carried out.(2)At least once in every six months the officer in charge shall make a general inspection of the record-room and satisfy himself that the rules regarding the cancellation of stamps are being properly carried out and that monthly inspections referred to in sub-rule (1) are being regularly made.(3)A note of inspections made under sub-rules (1) and (2) shall be made in an inspection book kept in the record-room and the book shall after each inspection be submitted to the District Judge.
