- An application for a copy by a prisoner may be made through the Superintendent of the Jail or through someone acting on the prisoner's behalf; in the latter case the officer-in-charge of the copying department shall, if satisfied that the application has been made on behalf of the prisoner, order the copy to be made and sent to the jail, unless for good reasons shown he directs it to be made over to the person through whom the application is made:[Provided that the Courts shall forthwith furnish a free transcript of the judgment when sentencing a person to prison terms.] [Added by Notification No. 687/VII-b-35, dated 17th November, 1981, published in U. P. Gazette, Part II, dated 23rd January, 1982.]
