An inspection Book in the prescribed form (Form No. 11-35) shall be kept in each Court and also in the record-room. Every person seeking inspection shall enter the necessary particulars therein. No separate application is necessary. No inspection shall made till the Judge has granted permission.Note. - If a pleader's clerk is authorised by his master to inspect the record note that he has been so authorised should be made in the remarks column of the Inspection Book.
