Section 523(1) in High Court Rules and Orders In M.P.
(1)Copies of documents such as stamps, registers and statement may have to be prepared on paper other than the ordinary copy sheets. The head-copyist shall take such advance as he considers necessary for the preparation of the copies, but the Clerk of Court 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 of the copying fees as decided.''
