(i)The Commissioner is responsible for the grant of copies of documents of the records of his department and it rests with him to determine in the case of every application for a copy (except in the case of records referred to in Rule 2 above, copies of which, [the Joint, Deputy or the Assistant Commissioners] [Substituted by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.] can grant on their own authority), whether the document is of such nature that it can be granted without injury to the public interest or without breach of confidence. It is also within the Commissioner's discretion to prohibit, by a general order, the grant of any class of documents not otherwise provided for in these rules.
