Section 312 in Civil Court Rules of the High Court of Judicature at Patna
312.
The Record-Rooms of Civil Courts are not open to the public but public officers of the district including Sarishtadars, may, with the permission of the Judge-in-charge, be allowed to enter the Record-Room and to examine the record of any specified case free of any charge provided that such entry is made in pursuance of a public purpose.
