540. No inspection fee shall be charged for the inspection of records, books and registers by Government law officers, or other persons duly authorized in this behalf, for Government purposes, for the inspection of the record of a pending case a party thereto or by his pleader or recognized agent or his pleader's recognized clerk, or for the inspection of a record by any one when the inspection is made at the request of the Court. The record of a pending case includes the record of a decided case called for in connection with a pending case. The inspection fee may be remitted by the Sessions Judge or the District Magistrate in the case of press correspondents who seek inspection of judgements or final orders with a view to publication in a newspaper. When inspection fees are remitted an entry to that effect shall be made in the column provided for affixing the Court-fee labels in the inspection book and the reason for remission shall be noted in the remarks column.
Note. - The Public Prosecutor's clerk is deemed to be duly authorised to inspect the record of a case in which the Public Prosecutor appear for Government. With this exception the clerks of legal practitioners are not exempted by the above rule.
