(1)Except in the case of an application for a copy of book, register, map or plan, or any extract thereof, every application for a copy for which charge is to be made, shall be accompanied by a sheet or sheets of stamped copying paper equal in value to the scheduled charges for the copy of document in the preceding rule. If, upon any sheet or sheets so supplied, no part of the copy be written, the Head Copyist shall make and sign upon such sheet or upon each of such sheets as the case may be, an endorsement to them following effect, filling up the blanks-"This sheet was used in application No.................Dated........"If the whole of the copy cannot be made upon the sheet or sheets supplied, the remainder shall be written upon foolscap paper of durable texture to be supplied by the applicants. Each sheet of the copy, including every sheet supplied, shall be stamped with the stamp of the court and serially numbered by the Head Copyist.(2)If the application is accompanied by the sheet or sheets of stamped copying paper of the minimum value of Re. 1/-, it shall be rejected unless the Presiding Officer otherwise directs.(3)If the application is accompanied by the sheet or sheets of not less than the minimum value as stated in the preceding sub-rule, but the copying fees leviable are found to be in excess of the value of the sheet or sheets thus filed, the applicant shall be called upon to make up the deficiency within a time to fixed for the purpose. If the deficiency is not so made up, the application shall be rejected.(4)The notice referred to in the sub-rule (3) shall be given in the prescribed Form (F. 21) by the affixation on the notice board of the Court.
