229. Inspection of papers in office and free inspection by Government servants.
- No record or paper in the office or in the custody of an officer of the court shall be inspected by any person other than the Judge or an officer of the Court, except under an order in writing signed by the Judge :Provided firstly that the presiding Judge may, in his discretion, without making a written order in that behalf, permit a party to a suit or his pleader to inspect in the court-room the record of a pending case on the day of hearing; and provided, secondly, that all Government officers duly authorized to examine records on behalf of the Government shall, at all reasonable times during the court hours, be allowed to inspect any record with the permission of the presiding Judge, and without payment of any fee for such inspection.
