Section 55 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
55. Requisitions of appellate Courts to be sent to Deputy Commissioner.
- Requisitions by Commissioners, or the Financial Commissioners for original revenue records will be addressed to the Deputy Commissioner, who will take measures to transmit such records to the court calling for them. Such Court will be responsible for the safe custody of the records, and if, in any case, a record is found to have been damaged in the Court of the Commissioner or Financial Commissioner, the Deputy Commissioner will report the fact to the court concerned and to the Financial Commissioner within twenty four hours of its being returned.
