29. In appeals involving sentence of death and in such other cases in which there is a direction from the Supreme Court, the transcript shall be prepared and printed if it is to be printed under the supervision of the Registrar of the High Court, at the expense of the State. In cases where the records are to be printed under orders of the Supreme Court under the supervision of the Registrar of the High Court at the cost of the parties, they will be printed in accordance with the Rules contained in the first schedule to the Supreme Court Rules, 1966. Cost for preparation or the transcript of printing of the record shall be charged according to the rates prescribed in Part A of the rules of this chapter, and realised from the appellant except for the papers which are included at the instance of the respondent and which the appellant is not bound to include in the paper-book. Cost of such paper shall be realised from the respondent.
