- Applications for inspections of records should be dealt with as early as possible and, as a rule, on the date of presentation: if it be necessary to postpone the inspection, the reasons should be noted in the column of remarks of the register of inspections (Form No. 12, Appendix I). Persons inspecting records shall not be permitted to bring pen and ink to the room, pencil notes may however be made. Inspections shall take place in the presence of the registering officer or, in the case of district Registrars offices, in the presence of the chief registration clerk. In all cases due precautions should be taken to prevent tampering with the records.
