636. Applications for copies may be presented in person or by an agent or legal practitioner or sent by post to the head copyist of the office where the record from which the copies applied for are to be made will eventually be deposited for safe custody. When copies are required from a record in the temporary custody of a Court at a station where there is no record room, application may be presented in person or by an agent or legal practitioner to the Magistrate in charge of the copying section at the station, but the Magistrate shall neither comply with applications otherwise received nor sent copies by post.
Note 1. - Copies of any number of documents on the same record may be applied for on one application.Note 2. - At headquarter stations applications shall be received and copies delivered daily up to 2 and 4 p.m. respectively. For each outlying station the District Magistrate shall fix suitable hours not earlier than those fixed for the head-quarter stations. Enquiries shall, however, be attended to throughout the usual office hours (11 a.m. to 5 p.m.).
