Section 210 in Criminal Rules of Practice and Circular Orders, 1990
210. Inspection by Collector of Records of Court of Sessions:
- Whenever a Collector requires information with regard to the Sessions trial in addition to that appearing in the finding and sentence of the Court of Sessions he shall be at liberty, after giving due intimation to the Sessions Judge to depute one of his clerks to inspect the records and make copies or extracts of such parts thereof as may appear material for the purposes which the Collector has in view, and the Sessions Judge shall permit such clerk to inspect the records and take copies or extracts thereof. Every inspection of records under this rule shall be made within the precincts of the Court of Sessions in which the records are lodged and in the presence of the Officer of the Court deputed by the Sessions Judge for the purpose. No record, or part of a record shall be removed by the Inspecting Officer from the precincts of the CourtCopies of Records
