- The record-keeper and the Munsarim of each court shall keep a register of requisitions for records (Form No. 24), columns 1 to [10] [Substituted for the figure '9' by Notification No. 498/VIII-B-236, dated 23-12-1964, published in U.P. Gazette, Part 1 (Ka), dated 11-11-1967, page 2670.] of which shall be filled up as soon as a requisition is received, and column 10 when the record is transmitted.A separate register of requisitions shall be kept by each assistant in the record-room in charge of records of a court or group of courts.
