(2)such person, who intends to study the public records, shall not-(a)write and put any mark or indications on public records;(b)fold, tear, cut, crease, or otherwise damage or mutilate public records;(c)remove any public records without obtaining the permission from the Director or head of the Archives, as the case may be;(d)be allowed to take any eatable or drinking products or smoking at the time of study the public records;(e)place anything or objects on any public records with a view to make out any copy of the said records;(f)disturb or interrupt any other person at the time of study the public records; and(g)behave in such manner which, in the opinion of the Director or Head of the Archives, as the case may be, is detrimental to the maintenance and preservation of public records.
