542. It shall be the duty of the official supervising the inspection of a record to see that no alterations are made in it or papers abstracted, and that it is returned in its original condition when the inspection is over. He shall permit none but the applicant himself to inspect the record or to take notes or copies therefrom. The inspection shall ordinarily be completed and the record returned with the office hours of the day on which the record was taken out for examination.
