Section 642(2) in Criminal Courts - Rules and Orders
(2)Except in the copying section of Sessions Court copies of maps shall be made on tracing cloth to be supplied by the head copyist, and the charge for copying shall be in accordance with the scale authorized by the Deputy Commissioner for each district in respect of maps prepared in the copying section on the revenue side. The charge shall be sufficient to cover the cost of the cloth and the preparation of the copy, and shall not be less than one rupee.
