Section 258 in Civil Court Rules of the High Court of Judicature at Patna
258.
The Presiding Officer may either in his presence or in the presence of his sarishtadar allow inspection of any such record to public officers and pleaders in the case subject to the general conditions laid down for inspection of Records in the Record-Room (vide chapter IV, Rules 312 et seq post). [G.L. 9/24, G.L. 1/ 38, G.L. 10/53]Note. - The permission of the Presiding Officer may be obtained on a written application in Form No. (M)41 which will be supplied free of cost.
