- Every requisition for a record or portion of a record shall be made upon the prescribed form. When a record or portion of a record is requisitioned from the High Court or civil court subordinate to the High Court, the form of a requisition shall be Form No. 21. When it is requisitioned from a revenue court Form No. 22 shall be used. Column Nos. 1 to 6 of Form No. 21 and column Nos. 1 to 8 of Form No. 22 shall be filled up by the court calling for the record. It should also be stated specifically in the requisition why certified copies obtained in the usual manner by the parties will not serve the purpose, and that proper court-fee has been realised.N.B. - When requisitioning the record or part of a criminal case Form No. 13, Part IX, Appendix B of General Rule (Criminal) is to be used.
