(2)[ Report about new structures. - The Nazir of the outlying courts of Munsifs and [Additional District and Sessions Judges] [Substituted by Notification No. 293/VIII-b-273, dated 28-2-1963, published in U. P. Gazette, Part II, dated 3rd November, 1962.] not at headquarters and the Central Nazir in each district shall report not later than the first week of May each year to the Registrar of the High Court, through the District Judge, that he has inspected the grounds attached to the Court buildings and certify that no new permanent structures have been erected within the said grounds during the last financial year (April to March), for the erection of which the sanction of the High Court has not been obtained, and that all erections of a temporary nature have been removed.]
