- Section 57 of the Act provides for:-(a)Inspection of Book Nos. I and II and of the indexes relating to Book No. I by any person desirous of inspecting the same. The foregoing books and indexes being open to inspection (on payment of the prescribed fee) by any member of the public, it follows that nay person desiring information as to their contents may employ any other person to make the necessary inspection.(b)Searches for entries in Book Nos. III and IV to be made only by the registering officer as a preliminary to the grant of a copy, on the applicant of certain classes of persons specified in clauses (2) and (3).(c)The grant of copies of entries:-(1)In Books I and II and the indexes relating to Book No. I, to all persons applying for such copies,(2)In Books III and IV and the indexes relating thereto to certain classes of persons specified in clauses (2) and (3).
