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State of Uttar Pradesh - Section

Section 241 in The General Rules (Civil), 1957

241. Use of pen and ink during inspection prohibited.

- No person inspecting a record shall be allowed to bring into the room in which the inspection is made any pen or ink, nor to use any pen or ink; nor shall he be allowed to make any mark upon, or in any respect to mutilate any record or paper which is being inspected.N. B. - The use of a fountain pen is also prohibited.He may, if he so desires and within the time allowed, make full copies in pencil of any paper that he is inspecting.