Section 881(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)A copy of the whole or any part of the record, when required for the purpose of conducting any trial or investigation or any judicial proceeding on behalf of the Government in a criminal case may on application be supplied free of charge to a Government Law Officer.If however, the Registrar considers that the demand made is in excess of what is necessary for the purpose stated in the application, he may refuse to grant free of charge any or all the copies applied for.
