147. Rules for granting and refusing inspections, searches and copies of entries in registers, indexes and miscellaneous proceedings.
- The rules for granting or refusing copies and searches of the registers and indexes are contained in section 57. Copies of official letters are not to be given as a mere matter of course. A copy of a report submitted to superior authority should not as a rule be given to the party concerned. Neither should copies of official letters from supreme authority be ordinarily given. Copies of miscellaneous proceedings between parties before registering officers should however not be withheld. This does not of course apply to correspondence and proceedings between officials, but only to proceedings before a registering officer to which any of the public or parties. These may conceivably be cases in which it might not be advisable to issue copies, and if such arise, they should he referred to the District Registrar for orders.
