(2)A person intending to consult the public records shall not,--(a)write and put any marks or indications or on public records;(b)fold, tear, cut, crease, or otherwise damage or mutilate public records;(c)remove any public records without obtaining the permission from the Director General or Head of the Archives, as the case may be;(d)be allowed to take any eatable or drinking products or smoking while consulting public records;(e)place any thing or object on any public records with a view to make out any copy of the said records;(f)disturb or interrupt any other person while consulting the public records; and(g)behave in a manner which, in the opinion of the Director General or Head of the Archives, as the case may be, is detrimental to the maintenance and preservation of public records.
