Section 12(1) in Karnataka State Public Records Act, 2010
(1)All unclassified public records as are more than thirty years old and are transferred to the State Archives may be subject to such exceptions and restrictions as may be prescribed made available to any bona-fide research scholar.Explanation: - For the purposes of this sub-section, the period of thirty years shall be reckoned from the year of the opening of the public record.
