Section 12 in Bihar State Public Records Act, 2014
12. Access to Public Records.
(1)All unclassified public records that are more than 30 years old and are transferred to Bihar State Archives, any Regional Archives, Divisional Record Room and District Record Room may be provided to any research scholar subject to such exceptions and conditions as may be prescribed.Explanation. - For the purpose to this sub-section, the period of thirty years shall be reckoned from the year of the opening of the Public record.(2)Any records creating agency may grant access to any person to any public Record in such manner and subject to such conditions as may be prescribed.
