140. Application for inspection of books, registers, etc.
- For any inspection, other than one made under the second paragraph of rule 137 of any prescribed book or register maintained in a court or record-room, a written application shall be made stating the purpose for which inspection is required. Upon such application shall be made an order in writing of the Judge or Magistrate or the officer-in-charge of the record-room either allowing or refusing the application; if inspection is allowed, it shall be made in the presence of the officer whose duty it is to keep such book or register. A fee of [Rs. 10.00] [Substituted '50 paise' by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).] shall be paid for each inspection made under this rule and for each day or part of a day occupied in the inspection.
