- Ordinarily no record shall be issued except on the requisition of a civil, criminal or revenue court, of the Government, or the Board of Revenue, or the Commissioner of Division, or of the Commissioner of Excise and of the Inspector-General of Registration and Stamps, and then only on an order of the Presiding Judge under Rule 210. In all other cases, before a record is issued, the orders of the High Court shall be taken on the subject.Original records should not be called for at the instance of a private party if certified copies are admissible in evidence to prove facts, for the proof of which the record is required.
