- No record or paper in the office or in the custody of an officer of the court shall be inspected by any person other than the Presiding Officer of the court, except under an order in writing signed by the officer; provided first that the Presiding Officer may, in his discretion, without making a written order in that behalf, permit a party to suit or proceeding or his counsel to inspect in the court-room the record, of a pending case on the day of hearing and provided secondly that memorandum books of dates of hearing or peshi register shall be made available for inspection free of charge, without any written application or order.
