Section 35 in The Central Provinces Debt Conciliation Rules, 1933
35.
All the records maintained by the Board and not sent for safe custody to the district officer shall be open to inspection at such time, in such place, and in the presence of such official as the Chairman of the Board may direct, free of charge by the parties, and on payment by other of a fee of 12 annas per hour or part thereof to be prepaid in court-fee stamps.
