Section 313 in Civil Court Rules of the High Court of Judicature at Patna
313.
On a written application in Form No. (m)41 with the prescribed fee affixed to it, pleaders duly authorised by an person in that behalf, may, under similar conditions, and at a place to be provided for the purpose in the Record-Keeper's Office, examine any specified record; but in doing so, shall make only brief notes (to be written in pencil on lips to be provided by the Record-Keeper. If any extract from the record is required, it shall be obtained through the Copying Department in the usual way.Applications for inspection of records shall be kept pending for three days, during which period the relevant records shall remain available for inspection. If the pleader does not appear to inspect the record within this period, the application shall be rejected and no inspection will be allowed on such application.Note. - A notice in the sense of this rule should be exhibited, in English, in the office in which records are inspected. No Legal Practitioner shall be allowed access to the Record-Room or the offices appertaining thereto, otherwise than in accordance with this rule.
