128. Record may be issued to Government Commissioner, etc.
- A Court (including the officer-in-charge of a record-room) shall ordinarily without objection send a record for inspection on receipt of a requisition from the Government, the Board of Revenue, the Head of a Department of Government, the Commissioner of a division, the District Magistrate, or any Court, Civil, Criminal or Revenue. It shall not issue a record to any other person except for special reasons to be recorded. In any doubtful case a report shall be made for the orders of the High Court.
