Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 256 in The General Rules (Civil), 1957

256. Scale of copying charges.

- The following shall ordinarily be the scale of charges for copies, namely-(a)For copies containing, [1,000] [Substituted for '1.500' by Notification No. 285/VII-P-98, dated 4-10-1978, (w.e.f. 9-12-1978).] words or less-
(1)[ In the Courts of the District Judge, Civil Judge (Senior Division), Civil Judge (Junior Division);] [Substituted by Notification No. 337/X-b-88, dated 26-7-1996, for sub-clauses (1) and (2), (w.e.f. 28-9-1996).]
  Judgment[or the last paragraph of the judgment] [Substituted by Notification No. 921/VIII-b-84, dated 11-9-1979, published in U. P. Gazette, Part II, Dated 11-6-1983.] Deposition or order sheet Decree Any other paper except a book, register, map or plan etc., orany extract thereof or documents mentioned in Rule 258
Ordinary copyUrgent copy Rs. P.5.0010.00 Rs. P.5.0010.00 Rs. P.5.0010.00 Rs. P.5.0010.00
(2)In the Court of Small Causes-
  Judgment[or the last paragraph of the judgment] [Substituted by Notification No. 921/VIII-b-84, dated 11-9-1979, published in U. P. Gazette, Part II, Dated 11-6-1983.] Deposition or order sheet Decree Any other paper except a book, register, map or plan etc., orany extract thereof or documents mentioned in Rule 258
Ordinary copyUrgent copy Rs. P.5.0010.00 Rs. P.5.0010.00 Rs. P.5.0010.00 Rs. P.5.0010.00
(b)[* * *] [Omitted by Notification No. 337/X-b-88, dated 26-7-1996. (w.e.f. 28-9-1996).]
(c)In the case of books, registers (not being register in Form No. 3, 67, 70 or 74 of Appendix 4 of Volume II of these Rules), maps or plans or extract thereof, no general rules is laid down. In each case the charge shall be fixed by the Presiding Judge having regard to the quantity, difficulty or intricacy of the work to be done.
In the case of a register in Form Nos. 3, 67, 70 or 74, the charge for an ordinary copy shall be 50 P. and for an urgent copy rupee one for every 250 words or part thereof, including the heading.In cases in which an applicant desires to have more than one copy of a document and typed copies can be given, each copy after the first shall be supplied at half the rates prescribed above.