(1)Any person desirous of ascertaining the serial number or date of institution or other registered particulars respecting a case or proceeding, shall present or send by post to the Registrar General a written application bearing a court-fee label of the value of [Rs. 5.00] [Substituted by Notification No. 516/xd - 188, Correction Slop No. 224, dated November 30, 1996, published in U.P. Gazette, Part II, dated 4.1.1997.] giving the best particulars he can as to the nature of the case, the year of institution and the names of parties. [If detailed information in a pending case is required, the person seeking such information shall similarly make an application for the purpose, bearing a court fee label of the value of [Rs. 5.00] [Added by Notification No. 24/VIII-C-189, dated 1.11.1977, published in U.P. Gazette, Part II, dated 31.12.1977.][Substituted by Notification No. 680/VIII-C-2, dated 26.11.1980, published in U.P. Gazette, Part II dated 11.4.1981, page 27.].The Registrar General shall forward such application to the Section Officer of the department concerned, who shall have the application marked with a serial number and return it with the necessary information, if obtainable, to the applicant within three days from the date of receipt of the application or earlier, if possible. If such information cannot be given within the aforesaid period the Superintendent shall on the expiry of the said period report to the Registrar General the cause of non-compliance and specify the date when it would be possible for such information to be supplied. The application shall be returned to the applicant and the information given to him when he returns it to the Registrar General after such date.
