Section 642(1) in Criminal Courts - Rules and Orders
(1)Copies of documents such as maps, registers and statements may have to be prepared on paper other than the ordinary copying sheet. Where such documents are forms the copies shall, where possible, be made on the appropriate forms, as in Rule 646. The head copyist shall take such advance as he considers necessary for the preparation of the copies, but the superintendent or the officer-in-charge shall decide how much is to be charged after examining the completed copy. The head copyist shall affix Court-fee stamps to the copies so prepared, the value of the stamps being equal to the amount the copying fees so decided.
