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State of Rajasthan - Section

Section 67 in Rajasthan Muslim Wakf Regulations, 1964

67. Fees for inspection of records and for obtaining of copies.

(1)Application for inspection of proceedings or record of the Board shall be made in Form XII which will be available at the office of the Secretary on payment of 15nP.
(2)No record or paper in the office or in the custody of any employee of the Board shall be inspected by any person other than the Secretary or the Chairman except under an order in writing signed by the Secretary.
(3)No order for the inspection of a record or of any paper in a record or for the inspection of a book or register shall be made except upon a written application.
(4)The fees for the inspection of records shall be paid in cash in accordance with the following scale, viz:-
Ordinary. Re. 1/- per hour or part thereof;
Urgent. Rs. 2/- per hour or part thereof.
(5)Inspection on an ordinary application shall be allowed on the day following the date on which the application is made or on a sub-sequent day mentioned in the order.
(6)Inspection on an urgent application shall as a rule be allowed on the same day.
(7)The inspection shall be made in the presence of the Head Clerk of the office or the Office Superintendent and he shall remain responsible that no tampering of the record takes place.
(8)Where a party to the proceedings applies that any record book or register or set of books or registers be sent for and inspected during the hearing of the case, the applicant shall on the application being granted, pay in cash a sum of Re. 1/- for each such record book or register or set of books or registers.
(9)Inspection of records by legal practitioner's clerk is not permitted. A registered or recognised clerk may be permitted to assist a legal practitioner in his inspection. Such clerk must, however withdraw from the inspection room as soon as the legal practitioner ceases inspecting.
(10)The Record Keeper or Section Incharge of record shall on the day mentioned in the order deliver to the Inspection Clerk the record or paper mentioned in the order and shall receive an acknowledgment from the Inspection Clerk.
(11)The Inspection Clerk shall on the day of the inspection and immediately after the inspection has begun make on the order a memorandum showing the date on which the order has been complied with, he shall also on the same day/return every record or paper and every order to the official from whom he received them. Such official shall forthwith file every order which has been returned to him and shall not again issue for inspection on an order so filed any record or paper.
(12)No person inspecting a record shall be allowed to bring into the room in which the inspection is made any pen or ink nor to use any pen or ink; nor shall be allowed to make any mark upon, or in any respect to mutilate, any record or paper which is being inspected. He may, if he so desires, make full notes in pencil of any paper that he is inspecting within the time allowed.