(3)In the case of books, registers or extracts thereof, no general rule can be laid down. In each case the charges shall be fixed by the Presiding Officer, having regard to the nature of work to be done and labour involved therein.In cases in which an applicant desires to have more than one copy of a document and typed copies thereof can be given, each additional copies shall be supplied at half the rates prescribed above.In cases in which an applicant desires to have uncertified copies of judgments and statements etc., recorded on type writer, carbon copies may be supplied at half, the prescribed rates of the papers (Statements and judgments etc.) which are typed when originally prepared provided firstly that an application for such copy is made well in advance of the typing out of the paper and secondly that extra carbon copies can be conveniently prepared at the item when the original paper is typed:Provided that copying fees is not to be charged for each order on the order sheet but a copy of the order sheet is to be furnished as that of any paper, except a book, register, map or plan or an extract thereof:Provided further that if the order-sheet contains a judgment of the court, a separate fees is chargeable for a copy of that judgment as given in the Rules.
