223. Prohibition against giving surreptitious information.
- Ministerial officers and the inferior staff of the court should be made to understand that no information or copy shall, in any circumstances, be given otherwise than as laid down in the rules and that surreptitious or gratuitous supply of information or copy is strictly forbidden. The Munsarim, Record-keeper and Head Copyist will be held responsible if this rule is violated; any person found committing the offence will be severely dealt with.
