Section 129 in Rules Under the Land and Revenue Regulation
129. Fees and prescribed condition for inspect in registers.
- The registers and records of Revenue Courts shall be open to inspection on all days on which the Courts are open between certain hours, which shall be fixed for each district by the Deputy Commissioner.Authority to sanction inspection of registers and records deposited in the district or sub-divisional record room shall be exercised only by the Deputy Commissioner or Sub-divisional Officer, or when such officer is on tour, by the officer in charge of his office.A Revenue Officer authorised to grant an application, to inspect any register or record shall, if he refuses such application record his reasons for such refusal.If the application is granted, the applicant shall observe the following rules:-(a)He shall not take pen or ink into the record-room.(b)He shall not in any way alter or erase any part of the registers or records he may inspect.(c)He shall not remove any registers or record from the record-room, or room of the Court where it is being kept.(d)Any person inspecting registers or records may be permitted to take notes or copies in pencil.(e)Any person inspecting registers or record deposited in the record-room shall do so in the presence of the Record-keeper or Assistant Record-keeper. Inspection of registers and records, before they have been deposited in the record-room, shall be made in the presence of any ministerial officer whom the Deputy Commissioner or Sub-divisional Officer may appoint for that purpose.(f)A fee of one rupee shall be leviable in court fee stamps for the inspection of every register, or record of a case, after it has been disposed of; pending records may be inspected by parties to the case or by their authorised agents fee of charge. The court-fee stamps shall be attached to the application for inspection, and shall be punched before the application is granted.
