- No person other than a Judge, or the Munsarim, or an officer of Government appointed for that purpose, shall be allowed to inspect any book or register maintained under the orders of the High Court, other than the registers prescribed in Rule 400 (1), (2), (5) and (11) of Chapter XIV of these rules or the memorandum books prescribed in Chapter XIV, Rule 401 except under an order in writing of the presiding Judge of the court and in the presence of Munsarim or any clerk specially deputed by him. The memorandum books referred to above shall be open to the public free of charge while the inspection of all other registers shall be in accordance with these rules with necessary modifications and adaptations.
