31. Information on application by a party. - A party to a pending [or decided] [Inserted by Notification No. 14/VIII-C-175, dated 29.6.1977, published in U.P. Gazette, Part II, dated 3.9.1977.] case or proceeding may obtain information with respect to such case or proceeding by means of a written application in the prescribed form. A fee of [Rs. 5.00] [Substituted by Notification No. 516/xd-188, Correction Slop No. 224, dated November 30. 1996, published in U.P. Gazette, Part II, dated 4.1.1997] for every question asked shall be paid in court-fee labels affixed to the application.
The questions asked must be of a simple nature admitting of a short answer and in no circumstances shall the right conferred by this Rule be so exercised as to be a substitute for obtaining more detailed information by an inspection of the record or by an application for copy.[Detailed information on one subject in a pending case on proceeding can also be obtained under this rule by means of a written application in the prescribed form, bearing court fee label of the value of Rs. 5.00.] [Added by Notification No. 24/ VIII-C-189, dated 1.11.1977, published in U.P. Gazette, Part II, dated 31.12.1977.]An application under this rule shall be presented and dealt with, so far as may be, in the manner provided in the next proceeding rule, except that the Section Officer concerned shall apply the necessary information, if possible, the same day in case the application is presented in the forenoon and the next day in the case if is presented in the afternoon.Section O-Approved Law Journals
