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State of Rajasthan - Section

Section 208 in The General Rules (Civil), 1986

208. Form and fees for application.

(1)Every application for inspection of record shall be in prescribed Form (F. 19) and shall set forth:-
(a)the name and description of the applicant and his position (if any) in the suit or proceeding;
(b)the following particulars concerning the record of which inspection is desired:-
(i)Number and year of case;
(ii)Name of court;
(iii)Title of case;
(iv)Date of disposal when the case has been disposed of and date of hearing when the case is pending.
(2)The fees for the inspection of records shall be paid in court-fee labels in accordance with the following scale viz.-
(i) ordinary Fifty paisa.
(ii) urgent One rupee.
(3)Inspection on an ordinary application shall be allowed on the day following the date on which the application is made or on a subsequent day mentioned in the order.
(4)Inspection on an urgent application, shall as a rule, be allowed on the same day provided such application is presented before 1.00 P.M. or 9 All. when the court observes morning hours.