(1)No pen and ink shall be used during the inspection. Pencil and paper may be used for making any notes or copies from the record but no marks shall be made on any record or paper inspected.(2)A person infringing sub-rule (1) may, by order of the Presiding Judge, be deprived of the right of inspection for such period as the Judge may direct. Such an order shall, however, be subject to the approval of the District Judge if it is passed by a Judge subordinate to the District Judge.
