Section 211 in Criminal Rules of Practice and Circular Orders, 1990
211. Uncertified copies not to be granted:
- No copies of, or extracts from, the record of any proceedings of any Criminal Court subordinate to the High Court shall be issued unless certified to be true by the proper Officer of the Court This Rule shall not apply to copies or extracts granted to prisoners in confinement under any order passed in such proceedings for the purpose of appeal or application for revision.
