- Any person desiring to ascertain the serial number, date of institution or other registered particulars respecting a case or any proceeding therein, or of any judicial proceeding, the record of which is in the Judge's or the Magistrate's Court or record-room, shall present or send by post to the officer-in-charge of the record-room, an application preferably in Form 7 (Part IX, No. 45), to which shall be affixed a court-fee label of [five rupees] [Substituted by Notification No. 338/X-b-88, dated 26th July, 1996, published in U.P. Gazette, Part II, dated 26th September, 1996.] giving the best particulars he can as to the year of institution and names of parties. He shall be entitled to have a search made and the information, if obtainable, given to him in writing signed by the record-keeper within ten days of the date of receipt of application.The record-keeper shall mark each application with a serial number. In case the information be not supplied within ten days as aforesaid the record-keeper shall forthwith on the expiration of the said period of ten days report in writing to the Court the cause of non-compliance with the application.The application shall after disposal be pasted under a separate serial number in a file book kept for the purpose and consigned to the record-room annually.Where the applicant desires that the information be supplied to him by post, he shall give his address at which it may be sent and affix to his application postage stamps of the requisite value.A printed copy of this rule in Hindi shall be posted on a notice board in a conspicuous place in every Court and also in the record-room.
