- Every order for the inspection of a record or paper shall specify the record or paper of which inspection is ordered and shall state the name of the person or persons not exceeding three who may make such inspection, and the day on which such inspection may be made.The three persons who may inspect are the party or parties with their counsel, pairokars or the counsel's registered clerks. The clerks and pairokars must withdraw from the rooms as soon as the parties or their counsel cease inspecting.
