- Notwithstanding anything contained in these rules, a Judge may, upon application by or on behalf of the head of any department of the Government in India or any High Court in India, authority in India exercising jurisdiction similar to a High Court, any court subordinate to the High Court at Allahabad, any principal Court in any foreign country, in his discretion, order a copy or copies to be made and delivered of any record; and such copy or copies may be made free of charge, unless they be required for the purpose of a litigant other than the Government.
