(1)Applications for copies may be presented in person or by an agent or pleader to-(a)The head copyist of the office where the record from which copies are applied for is required to be deposited for safe custody;(b)The Senior Judge at a station where there is no record-room but where records are temporarily kept;(c)The Presiding Judge of a Court if the record is in his Court and if there are facilities for granting copies to parties;(d)Any official of the Court, not being a copyist, authorised by the District Judge to perform the duties of a head copyist.(2)The head copyist mentioned in clause (a) above can also entertain applications for copies sent by post.
