- Where a party to a case applies, that any record, book or register, or set of books or registers, be sent for and inspected during the hearing of the case, the applicant shall, on the application being granted, pay into court a court-fee stamp of the value of [Rs. 5.00] [Substituted by Notification No. 337/X-b-88, dated 26-7-1996, (Correction Slip No. 117), w.e.f. 28-9-1996.] for each such record, book or register or set of books or registers. If for any reason, such record, book or register is not set for inspection, the applicant shall be entitled to a refund of the inspection fee paid under this clause, less [ten] [Substituted by Notification No. 101/VIII-b-1, dated 28-2-1962.] Paise in a rupee : provided he applies for such refund within three months from the date of the order granting the application for inspection. The refund shall be made as directed in paragraph 1 of Rule 392 of Chapter XIII of these rules.
