243. Application to subordinate court when record is to go to the Headquarters.
- If an application for a copy be made in any subordinate court, the Presiding Officer or Munsarim as the case may be, may decline to grant a copy from a record which will within three days, be required for transmission to a superior court or to the record room and in such case the date of the application and the fact and date of such refusal shall be endorsed upon the application and, shall be signed by such Presiding Officer or Munsarim and the application shall be returned to the applicant with instructions to present it in the court concerned.If an application so returned be subsequently presented in the superior court or the court to which the record-room is attached, the Munsarim or the Head Copyist shall endorse thereon, the date of presentation in such court.
