233. Form and fees for application for inspection.
- Every application for inspection shall be in writing in Form No. 25, and shall specify the record or paper of which inspection is desired, and shall have affixed to it a court-fee label of [Rs. 5.00] [Substituted by Notification No. 337/X-b-88, dated 26-7-1996, (Correction Slip No. 117), w.e.f. 28-9-1996.]. Such an application will be treated as ordinary, but if an inspection is sought on the very date on which an application is filed, it shall be treated as urgent and shall have affixed to it a court fee of [Re. 1] [Substituted by Notification No. 285/VII-f-98, dated 4-10-1978 (w.e.f. 9-12-1978).].N.P. The form may be obtained from licensed stamp-vendors.
