- A Judge or Magistrate in his discretion may by verbal order permit a party to a case or his pleader to inspect on the date of hearing, before the rising of the Court the record of a pending case in the Court room, or in the presence of the reader or munsarim.Any Government officer authorised to examine record either on behalf of the Government or by way of scrutiny of the work of an office or any public prosecutor, may with the permission of the Presiding Judge at all reasonable times be allowed to inspect any record, book or register in a pending case without any formal application to or order by the Presiding Judge or Magistrate. No fee shall be paid for an inspection made under this rule.
