Section 94(2) in The Bihar State Housing Board Act, 1982
(2)No member, officer or servant of the Board shall, in any legal proceeding to which the Board is not a party, be required to produce any register or document, the contents of which can be proved under sub-section (1) by a certified copy or to appear as a witness to prove the matter or transaction recorded therein unless the court, for reasons to be recorded considers it necessary to make such an order.
