Section 195 in Criminal Court Rules of the High Court of Judicature at Patna
195.
When a record is called for by a Civil Court from a Criminal Court, at the instance of party, the cost of postage should be borne by such party at a uniform rate of one rupee per record to be paid in Court-fee stamp for transmission of the record and its re-transmission.F. - Cancellation of Court-fee Stamps
