Section 82 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
82. Evidence and final order to be recorded legibly.
- Judgments, (when not typewritten) should always be written in a clear and legible manner. If they are not so written, such a copy should be made and placed with the record. When a Revenue Officer has occasion to decide any case in accordance with any rules or order of Government or of the Financial Commissioner, or any section of any Act of the Legislature, he should make a reference in his order to such rules, orders or Acts, and in recording his Order he should as far as possible use the actual wording of such rules, order or Acts.
