Section 855 in Rules of the High Court of Judicature for Rajasthan, 1952
855. Removal of record from Court building.
- No record of any case shall be removed from the Court building except under an order in writing of a Judge or the Registrar:Provided that if a Judge requires a record at his residence he may take it. The official in whose custody the record is. shall keep a note of the date when the Judge takes the record and the date when he returns it.
