(a)If the Commissioner is satisfied that there is no objection for the grant of a copy and the document is only a record of the office of the [Joint Commissioner, Deputy Commissioner or the Assistant Commissioner] [Substituted by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.], he may direct the Joint, Deputy or Assistant Commissioner concerned to furnish the required copy or he may direct the party to apply for copies to the Joint, Deputy or Assistant Commissioners concerned.
