264. Application to subordinate court when record is to go to head-quarters.
- If an application for a copy be made in any subordinate court, the Presiding Judge or Munsarim, as the case may be, may decline to grant a copy from a record which will, within three days, be required for transmission to the record-room of the District Court and in such case the date of the application and the fact and date of such refusal shall be endorsed upon the application, and shall be signed by such Judge or Munsarim, and the application shall be returned to the applicant with instructions to present it in the court of the District Judge.If an application so returned be subsequently presented in the court of the District Judge, the Munsarim shall endorse thereon the date of the presentation in the Court of the District Judge.
