- No requisition for a record or portion of a record shall be complied with except in accordance with an order of the High Court, the District Judge or of the Presiding Officer of the Court, in which the record is. The record keeper or, with the sanction of the judge or the Presiding Officer, as the case may be, the clerk in charge of the record on receiving such order, shall comply with the same and shall send the record or the portion under cover of the prescribed form transmission (F. 18). The form shall be filled up in the record or in the transmitting court, and in the remarks column the record keeper or Munsarim or the Reader, as the case may be, shall certify whether the record or portion does or does not contain all the papers entered in the general index or general index in relation to that portion of record. The form of requisition received shall be placed in the bundle from which the record was taken.
