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State of Uttar Pradesh - Section

Section 21B in The General Rules (Criminal), 1977

21B. Procedure for e-Filing.

(1)The original text material, documents, notice of motion, memorandum of parties, in all cases or proceedings, main petitions, appeals or revisions and interlocutory applications shall be prepared electronically. The formatting style of the text will be as under:
Paper size A-4
Margins: Top: 1.5”
  Bottom: 1.5”
  Left: 1.75”
Justification: Full  
Font: English: Times NewRoman, orHindi: Unicode
Font size: English: 14Hindi: 16
Line spacing 1.5
(2)The documents shall be in Portable Document Format (PDF).
(3)Where the document is not a text document and is intended to be, annexed with the petition, appeal, revision or application or other proceeding, or filed otherwise, the document shall be scanned by using an image resolution of 300 dpi (dot per inch) and be filed in PDF format.
(4)Ordinarily the maximum permissible size of the file that can be uploaded at the time of e-filing shall be 10 MB data but in cases having larger documents or avernments, the court may extend the limit of 10 MB data.
(5)The text documents under sub-rule (2) and scanned documents under sub-rule (3) of Rule 21-B shall be merged as a single PDF file and bookmarked.
(6)The merged documents shall be uploaded at the time of e-filing by using the facility provided at the e-filing centre of the Court.