- Every District Court and every outlying Munsifi is supplied with the volumes of the Central Act, Uttar Pradesh Code, with the Acts of Legislature in annual volumes from 1876 and with all the Indian Law Reports, published under Act No. XVIII of 1875, in English from the year 1876 onwards.Only one copy, of the majority of other official books and reports, is sent to each district, and that copy is kept in the office of the Magistrate. Other officers are merely supplied with their own departmental reports and such books of reference and Gazette as they may frequently have to consult.The head clerk of the Magistrate's office should circulate to all officers at the district head-quarters at the end of each week a list of the books and reports received by him during the week so that any officer desirous of perusing them may have an opportunity of doing so.District Judges shall indent direct on the Government Press for copies of such Central and State Acts as may be required for use in their Courts or in courts subordinate to them.
