(2)The authorities shall be-(a)in the case of documents in the possession or custody of a High Court or of the Courts of civil or criminal jurisdiction sub-ordinate thereto,-the High Court;(b)in the case of documents in the possession or custody of Revenue Courts and officers,-the Chief Controlling Revenue-authority, and(c)in the case of documents in the possession or custody of any other public officer,-(i)[ if the documents relate to purposes of a [State] [Substituted by the A.O. 1937 for "the L.G., or any officer specially authorized in that behalf by the L.G."], the [State Government] [Substituted for the word "Province Government" by A.L.O., 1950 ] or any officer specially authorized in that behalf by that Government;(ii)in any other case, the Central Government or an officer specially authorized in that behalf by that Government.]
