Section 122 in The Haryana Canal and Drainage Rules, 1976
122. Inspection of record [Section 65(2)(f)].
(1)Records relating to proceeding before any officer competent to decide a case under the Act or these rules shall be open to inspection by the persons interested therein or their counsel, as the case may be.(2)Inspection of the general file maintaining record of executive proceedings including notes and reports by the subordinate officer is not permitted.(3)The inspection of the pending as well as the decided cases will be subject to the control of the officer in whose charge the file may be at the time of making the application for inspection.(4)The application for inspection of record shall be made in writing to the officer concerned specifying the record the inspection of which is desired.(5)The application for inspection of records shall bear a Court fee stamp of three rupees, in addition to the amount of inspection fee specified hereinafter.(6)The inspection fee shall be two rupees for each hour or part of an hour for ordinary and four rupees for each hour or part of an hour for urgent inspection on date of the hearing.(7)The fee shall be paid in court fee stamps, affixed to the original application, before the file is handed over to the applicant. The stamp affixed to the application shall be punched and cancelled immediately on receipt of the application.(8)If more time than is covered by the fee is taken in the inspection the balance shall be paid at the close of the inspection by affixing the additional stamps to the application.(9)A separate application shall be made and a separate fee paid for each record, the inspection of which is desired, unless the records are so closely connected that, in the opinion of the officer incharge of the records they may be regarded as one, in which case one application and one fee shall suffice.(10)The inspection of records shall be made at such time, in such a place and in the presence of such officials as the officer incharge of the records may direct.(11)No mark shall be made on any record or paper inspected. The copying of document or portion of the records in pen and ink is strictly prohibited, but pencil notes from the record maybe made by the counsel.(12)A separate register shall be maintained in the officer of the officer allowing inspection of the record for all applications received for inspection of record and the fees paid for their inspection.
