(1)The Chief Municipal Officer may refuse to grant a copy of any of the following papers, recording his reasons for so doing :-(i)letters or reports which do not contain a final order affecting the applicant:(ii)any correspondence between the Council and the State Government or a Government Department:(iii)records, the grant of copies of which in the opinion of the Chief Municipal Officer, is detrimental to the interest of the Council;(iv)confidential letter and papers; and(v)extract from documents which, when read out of the context apart from the rest of the file is capable of misrepresenting the final orders passed by the Council.
