(1)The public records accepted for deposit and preservation under sub-rule (1) of rule 5 shall be made available for study and research purposes subject to the provision of sub-section (1) of section 12 and the following conditions, namely-(i)a person who intends to study the public records shall apply to the Director or head of the Archives, as the case may be, in Form-8. The Director or Head of the Archives, as the case may be, may refuse such permission in public interest and for reasons to be recorded on the said application;(ii)such foreign national intending to study the public records may be permitted only on the production of the letters of introduction from their sponsoring institution and diplomatic Mission;(iii)records, maps and cartographic records relating to External affairs and Nepal may be made available for study keeping in view the security and defence of India and its states territories; Provided that the Director or Head of the Archives, as the case may be, refuse such study;(iv)wherever microfilm rolls or digital images may be made available, the original records shall not be supplied for study to research scholar;(v)scanning, digital photographs facilities may be made available on submission of an application in Form-9 and for such services, the applicant shall have to make the payment of such service charges as may be fixed by the Director or Head of the Archives, as the case may be, from time to time;(vi)such person who study the public records for the purpose of research and publishes the such work which is based upon the material taken from said records, may acknowledge the same and definitely deposit a copy.
