- The record keeper and the Munsarim or the Reader, as the case may be, of each court shall keep a register of requisitions for record (Reg. 8) columns 1 to 14 of which shall be filled up as soon as a requisition received, and column 15 and 16 when the record is transmitted.A separate register of requisition shall be kept by each assistant in the record room in-charge of records of a court or group of courts.
