(1)No inspection fee shall be charged for the inspection of records, books and registers by Government law officers, or other persons duly authorised in this behalf, for the Government purposes, or by an official of the Court of Wards for the purposes of that Court or for the inspection of the record of a pending case by a party thereto or his recognised agent or pleader empowered to act on his behalf or such pleader's recognized clerk or for the inspection of a record by any one when the inspection is made at the request of the Court.Note 1. - Public prosecutor's clerk may be regarded as duly authorised to inspect the record of a case in which the Public Prosecutor appears for Government.Note 2. The record of a pending case includes the record of a decided case which is called for reference in the pending case.
