Section 158 in Criminal Court Rules of the High Court of Judicature at Patna
158.
(a)The Record Rooms of the Criminal Courts are not open to the public B generally, but public officers of the district, including Head Clerks, may, with tin I permission of the Sessions Judge or District Magistrate, as the case maybe, be allowed to enter the Record Room and in the presence of the Record Keeper or one of his assistants, deputed for the purpose, to examine the record of aryl specified case, provided that such entry is made in pursuance of a public purpose.(b)Pleaders and Mukhtars, duly authorised by any 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 slips 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.
