Section 869 in Rules of the High Court of Judicature for Rajasthan, 1952
869. No pen, ink etc. to be brought into the inspection room.
- The officer before whom the inspection is made shall not allow any person inspecting a record or paper to bring into the room any pen or ink or to make any mark, upon, or in any respect to mutilate, any record or paper which is being inspected. No person other than the person or persons named in the order of inspection shall be allowed to enter the inspection room:Provided that a registered clerk may accompany an Advocate in the inspection room, but shall leave the room as soon as the Advocate ceases inspection.
