227. Taking charge of a record by the Judge for examination at his residence.
- The presiding Judge of a court requiring to examine at his private residence a record of a case in his court, may take charge of such record. The official in whose custody such record may be, shall enter in a book, to be kept in the office for that purpose, a note describing the record so taken charge of by the Judge, the date when the Judge took charge of the record, and the date when the same was returned to the said official.
