(3)A copy of the whole or any part of a record, when required for the purpose of conducting any trial or investigation or appeal on the part of the Government in any Criminal Court, shall ordinarily, on application, be supplied free of charge to a Government Law Officer or to any person authorised in this behalf by the District Magistrate, provided that, should the Presiding Officer be of opinion that the demand made is in excess of what is necessary for the purpose stated in the application for such copy or copies, he may refuse to grant free of charge any or all of the copies applied for.
