Records shall not be removed from the custody of the Courts to which they pertain or from the record-room in which they are kept except-(1)by order of superior judicial authority;(2)on the requisition of the Government, the Commissioner of the divisions, the Inspector-General of Police, the Magistrate of the District, or a Court, civil or criminal having occasion to refer to a record in the course of a trial;(3)on the requisition of the head copyist for the preparation of the copies of pending records.Facilities should accordingly be given by every Court for inspection in its own office of any record to which a public officer not entitled to call for records may wish to refer. When a public officer not entitled to call for records requires for official purposes a copy of any portion of a record kept in an office in the same station, the copy may be made in that office by any trustworthy person whom he may depute for the purpose. When the record is not in an office in the same station, the copy shall be made by the office in which it is kept and shall be sent to the office requiring it.Note. - The copy so made cannot, as it stands be used for judicial purposes until it is certified; but a copy so made can be sent to be certified by the officer in charge of the records from which it was made if it is one that would have been supplied free of charge had it been applied for under the provisions of Part V, Chapter 26, Rule 641.
