When a copy applied for is of a document on a printed form (e.g., a decree), it shall ordinarily be copies on the appropriate printed form, printed matter on the form being treated as a matter copied. All copies not so made shall be prepared on sheets of plain water-marked paper, viz., foolscap 13.5" x 8.5", which shall be obtained from the treasury or subtreasury. Both sides of the paper should be used whether the copying be in manuscript or in type. One sheet should ordinarily contain 720 words in type (i.e., 30 lines at an average of 12 words a line on each page or 240 words in manuscript. At the top of the sheet on both sides a margin of 1.5 inches should be left for the fixing of the necessary court fee stamps. There should also be a margin of one inch on the left of the front of the sheet and on the right of the back of the sheet. A margin of quarter inch should be left on the right of the front of the sheet and on the left of the back of the sheet. Similarly there will be a margin of quarter inch on both sides at the foot of the paper. It should not be necessary to rule these margins, but, if they are to be ruled, the ruling should be in pencil. For typewritten copies usual double-line spacing should be used. For manuscript copies in English the spacing should be 20 lines on each page and 6 words to a line and for manuscript copies in other languages it should be 15 lines on a page and 8 words to a line. The exact number of words in a particular line is, however, immaterial so long as the total per sheet approximates, sufficiently, close, to the standard required for each sheet, four figures counting as one word- Tire value of the court-fee stamps to be attached to the sheet depends on the total number of words written or typed.Note - Documents written Modi should be copied in devanagri character.
