(1)The Record Keeper or any senior clerk of the office duly authorized by the Registering Officer shall produce Register-Books whenever they are required to be produced in a Court.(2)A register shall be maintained in the office in which letter number and date of requisition from the Court date of production name of the clerk by whom the record was produced and the date of return of the record shall be entered by the record keeper and shall be signed and dated by the record keeper and the Registering Officer.
