Section 358A in Civil Court Rules of the High Court of Judicature at Patna
358A. [ [Inserted by C.S. No. 16, dated 11.8.1972.]
Copies of papers required to be furnished to the Officer for public purposes free of cost as provided in rule 410 at page 118 of Part V, Chapter I may be prepared in the Copying Department, after obtaining permission of the Judge-in-charge of the Department, who shall consider the merit of each case before passing any order in the matter. The charges incurred in preparing the copies shall be met from the head 'Civil and Session Courts'.]
