Section 217(1) in Criminal Rules of Practice and Circular Orders, 1990
(1)Copies to Government Officers:- The Gazetted Officers of all Departments and all Officers who not being Gazetted Officers, are entitled to inspect records can obtain certified copies of the same Except as regards Officers of the Police and the Excise Departments and Public Prosecutors and Assistant Public Prosecutors such right extends only to obtaining certified copies of records relating to the Officer's own Department
