Section 13(1) in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982
(1)for information whether a record is available in the record-room or not :Provided that it shall be necessary to make a separate application with separate fee for any information required in connection with every separate cause or separate matter;(ii)for inspection where the record is deposited in the record-room : Provided that such fee shall also be charged for inspection of records of pending cases by advocates and other legal practitioners.
