Section 8 in Inspection of Documents and Levy of Fees Rules
8.
Any person having interest may apply to the Secretary to Government of the Department concerned, to [the Commissioner, Joint Commissioner, Deputy Commissioner or an Assistant Commissioner as the case may be] [Substituted by G.O. Ms. No. 275, C.T.& R.E., dated the 16th July 1997.], for permission to inspect the record of any proceeding which has been disposed of, whether he was a party thereto or not. Such application shall be supported by an affidavit stating his interest and specifying the purpose for which the inspection is sought. The provisions of rules 3 to 6 shall apply to such applications.
