- Any person desiring to ascertain the serial number and date of institution of any suit or other registered particulars respecting a suit, or any proceedings therein, or of any judicial proceedings shall present or send by post to the court a written application stamped with a court fee label of twenty five paisa and giving the best particulars he can as to the year of institution and the names of parties. The Munsarim or the Reader, as the case may be, shall cause such application to be entered in a register in the prescribed form (Reg. 9) and mark such application with a serial number and direct the Officer-in-charge of the relevant register to make a search. The information if obtainable, shall be given to the applicant in writing, signed by the Officer-in-charge to the register, within three days from the date of the receipt of the application. The information shall be sent by post, if necessary postal charges have been paid. In case such information cannot be given within three days, the Munsarim or the Reader, as the case may be, shall forthwith on the expiration of the said period, report in writing to the Presiding Officer for his orders, the cause of the non-compliance with the application. A printed copy of this rule in Hindi shall be kept pasted on the notice-board in a conspicuous place in every court and also in the office of every Munsarim or the Reader, as the case may be.After disposal of the application for search shall be pasted in a file book in serial order. Each such file book shall be consigned to the record room at the end of each calendar year.
