Section 129(f) in Rules Under the Land and Revenue Regulation
(f)A fee of one rupee shall be leviable in court fee stamps for the inspection of every register, or record of a case, after it has been disposed of; pending records may be inspected by parties to the case or by their authorised agents fee of charge. The court-fee stamps shall be attached to the application for inspection, and shall be punched before the application is granted.
