Section 243 in The Rajasthan Revenue Courts Manual, 1956
243. Application for inspection by non party
- Any person, other than a person to whom rule 242 applies, may apply for an order for the inspection of a record or paper in a suit, appeal or other proceeding No such person shall be entitled as of right to obtain an order for inspection, nor shall he. in any case, be allowed to inspect exhibits put in evidence except with the consent in writing of the person by whom they were produced or his successor in interest. Such consent shall invariably be filed with the application for inspection.
