- Every application for a copy shall be presented or sent by post prepaid to the officer-in-charge of the copying department for the Court or record-room in which the record may be for the time being. Such officer shall then and there enter in clear bold words and figures on the left hand centre portion of each paper (obverse side) the date of the application and the serial number of the day. A rubber stamp may be used for this purpose, the officer-in-charge merely initialling the entry.When the application is for a copy to which by any law or by any rule having the force of law the applicant is entitled and is in other respects in order, such officer shall make an order that the copy be granted; in every other case he shall lay the application for orders before the Sessions Judge or District Magistrate, or officer specially appointed in this behalf by the Sessions Judge or the District Magistrate.Copies of official reports and of copies. - Except for the special reasons to be noted by the Presiding Judge on the application, no copy shall be granted of (1) official correspondence and reports; (2) a document which is itself a copy; and (3) a document which does [not] [Inserted by Notification No. 377/VIII-a-1, dated 2nd December, 1960, published in U. P. Gazette, Part II, dated 8th April, 1961.] form part of the record.In the case of official correspondence or report an order for a copy shall not be made, until permission has been obtained from the highest authority concerned with such correspondence or report.For the purpose of these rules the officer-in-charge of the copying department shall be deemed to be-(a)for a Court of Session, the munsarim;(b)for any other Court at headquarters or the Magistrate's record-room the officer-in-charge of the District Magistrate's record-room, or such other person as the District Magistrate may appoint from time to time by written order; and(c)for any other Court, the Presiding Officer.In every application sent by post the applicant shall give his full address, and shall state whether he will attend in person to receive the copy or desires it to be sent by post. In the latter case the applicant shall also send a duly stamped and addressed envelope with the application.
