255. Copies to be made on stamped paper provided by applicant.
- Except for the use of the court, or in a case falling within Rules 251, 253 and 258 no copy of any record or of any part thereof, or of any decree, order [judgment or the last paragraph of judgment] [Inserted by Notification No. 149/VIII-b-1, dated 18-2-1981, (w.e.f. 3-10-1981).] proceedings, paper or other document in any record, shall be made, except on stamp paper provided by the person who has obtained an order for the copy.
