(2)The issue of copies to representatives of such journals shall be governed by the following provisions namely. -(a)An approved list of law journals entitled to receive copies of judgments approved for reporting under the Rule shall be maintained under the orders of the Chief Justice.(b)No law journal shall be entered in the list unless it has given an undertaking that it will apply for a copy of every judgment delivered by the Court which is marked A.F.R. (Approved for Reporting.)(c)No law journal on the approved list shall be entitled to receive more than one copy of such judgment under this Rule.(d)As soon as a judgment has been approved for reporting by the Court, [the Bench Secretary] [Substituted by Notification No. 680/VII-C-2, dated 26.11.1980, published in U.P. Gazette, Part II, dated 11.4.1981, p. 27. C.S. No.204] shall enter it in a register to be called "Register of judgments marked A.F.R.", the entries being made in chronological order. He shall send such judgment immediately to [the Section Officer concerned of the Judicial or the Criminal Department, as the case may be.] [Inserted by Correction Slip No. 223, dated January 30, 1993, published vide Notification No. 35/VIII-C-187. Admn. (G-I)](e)As soon as a judgment marked A.F.R. has been received by [the Section Officer concerned] [Inserted by Correction Slip No. 223, dated January 30, 1993, published vide Notification No. 35/VIII-C-187. Admn. (G-I)] he shall send it to the [Section Officer of the Copying (E) Department] [Inserted by Correction Slip No. 223, dated January 30, 1993, published vide Notification No. 35/VIII-C-187. Admn. (G-I)] for the preparation of as many copies as there are law journals on the approved list together with one copy for the Indian Law Reports (Allahabad Series).(f)Two registers in the prescribed form to be called "Register of Copies of Judgments marked A.F.R." and "Register of Applications for Copies of Judgment marked A.F.R." respectively shall be maintained by the [Section Officer of the Copying (E) Department] [Inserted by Correction Slip No. 223, dated January 30, 1993, published vide Notification No. 35/VIII-C-187. Admn. (G-I)] with respect to such copies.(g)Copies prepared under this Rule shall contain the following additional information, namely,-(i)the names of Advocates appearing in the case on both sides;(ii)the names of Judges delivering the judgment of the Court; and(iii)full designation of the lower court along with the date of its judgment or order.Such additional information shall be sent to [the Section Officer, Copying (E) Department] [Vide Notification No. 115/VIII-C-2, Correction Slip No. 237, date 14.5.2007, published in the UP gazette, Part 2, date 26.5.2007.] by [the Section Officer concerned of the Judicial or the Criminal Department, as the case may be] [Substituted by Notification No. 680/VII-C-2, dated 26.11.1980, published in U.P. Gazette, Part II, dated 11.4.1981, p. 27. C.S. No. 204] along with the judgment.(h)Copies prepared under this Rule shall be given priority over all ordinary copies and shall be prepared as quickly as possible.(i)As soon as copies are ready, the first impression copy shall be delivered to the Law Reporter representing the Indian Law Reports (Allahabad Series) on his submitting an application for copy to [the Section Officer, Copying (E) Department] [Vide Notification No. 115/VIII-C-2, Correction Slip No. 237, date 14.5.2007, published in the UP gazette, Part 2, date 26.5.2007.]. Such application shall require no stamps. The remaining copies shall be delivered to the representatives of the other journals on the approved list on their submitting a duly stamped application and paying the necessary charges as required by the Rules.(j)If the representative of any law journal on the approved list other than the Law Reporter does not apply for copy of any judgment marked A.F.R. within three weeks from the date on which it is so marked the name of such journal may be removed from the approved list.(k)The "Register of Copies of Judgments marked A.F.R." shall be open to inspection by the Law Reporter or his clerk or by the representative of any law journal on the approved list.Section P-Miscellaneous
