Section 192 in Criminal Rules of Practice and Circular Orders, 1990
192. Custody of Records:
- A Sessions Judge or a Magistrate should not permit the original records of Criminal trials in his Court to leave his custody except in accordance with the express provisions of law, save as provided in Rule 204 to 209 and any person not legally competent to demand production of the originds whether an official in the Government Service or a private individual, should, if he wishes to examine the record, be required to apply for and obtain certified copies in accordance with the Rules made in that behalf.
