Section 882(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)No copy of, or extract from, any minute, letter or document on any administrative or confidential file of the Court shall be issued except under an order in writing of the Chief Justice countersigned by the Registrar. Every such order shall be kept in a file by the Registrar and he shall make a note thereof duly dated and signed by him or such minute, letter or document.
