Section 23(5) in The High Court of Karnataka Rules, 1959
(5)The respondent shall be required to pay the cost calculated under sub-rule (2) of preparing every paper or document pointed out by him for inclusion in Part II of the paper book and of preparing the memorandum of cross-objections if any filed by him. On payment of the total cost so calculated he shall be entitled to receive one copy of the entire paper book. If he has not pointed out any papers and has not filed any cross-objections he shall be entitled to one copy of the entire paper book free of cost.
